Section 45 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
45. Powers of the State Housing Board to cease.
- With effect from the date of the establishment of the Board, the State Housing Board shall cease to exercise any function under the Tamil Nadu State Housing Board Act, 1961 (Tamil Nadu Act XVII of 1961), in respect of matters dealt with in this Act and in particular, the improvement of the slum area, the clearance of a slum area and the re-development of a slum clearance area.
