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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Tamilnadu - Subsection

Section 106(1) in Tamil Nadu State Housing Board Act, 1961

(1)Every such estimate, as sanctioned by he Board, shall be submitted to the Government who may, at any time within three months after receipt of the same-
(a)approve the estimate, or
(b)disallow the estimate or any portion thereof, and return the estimate to the Board for amendment.