Section 107 in Tamil Nadu State Housing Board Act, 1961
107. Supplementary estimate.
(1)The Board may, at any time, during the year for which any estimate has been sanctioned, cause a supplementary estimate to be prepared and laid before it at a special meeting.(2)The provisions of sub-sections (3) and (4) of section 104 and of sections 105 and 106 shall apply to every supplementary estimate.
