Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Tamilnadu - Subsection Section 8(1) in Tamil Nadu State Housing Board Act, 1961 (1)The Chairman shall be a whole-time officer or the Board, and shall not undertake any work unconnected with his office without the sanction of the Government.
