Section 108(3) in Tamil Nadu State Housing Board Act, 1961
(3)The following items shall be exempted from the provisions of sub-sections (1) and (2), namely:-(a)refund of moneys belonging to contractors or other persons held in deposit, and of moneys collected by, or credited to, the Board by mistake;(b)payments due under a decree or order of a court or under an award of the Tribunal;(c)sums payable under a compromise of any suit or other legal proceeding or claim effected under this Act;(d)sums payable under this Act by way of compensation; and(e)payments required to meet any pressing emergency.
