Section 113 in Tamil Nadu State Housing Board Act, 1961
113. Credits to revenue account.
- There shall be credited to the revenue account-(a)all interest received in pursuance of section 76 or section 77;(b)all annually recurring sums received from the Central or State Government in aid of the funds of the Board;(c)all compensations received by the Board under section 131;(d)all moneys received by the in connection with leases for any term not exceeding years.(e)all rents of land vested in the Board;(f)all rents of buildings vested the Board;(g)the supervision and centage; charges obtained by the Board under section 67;(h)all interest on loans and advances granted by the Board under section 91; and(i)all other receipts by the Board which, are not, required by section 111 to be created to the capital account.
