Section 33 in Tamil Nadu State Housing Board Act, 1961
33. Further provisions as to execution of contracts and agreements.
(1)Subject to the provisions of sections 31 and 32, the contracts or agreements shall be made or executed in accordance with such rules as may be prescribed.(2)A contract or agreement made or executed in contravention of the provisions of the Act or the rules or regulations made thereunder shall not be binding on the Board.
