Section 38 in Tamil Nadu State Housing Board Act, 1961
38. Board may agree or refuse to frame and execute a housing or improvement scheme.
(1)The Board may agree to frame and execute a housing or improvement scheme at the instance of a local authority if the Board is satisfied that such scheme is necessary and the funds at its disposal permit the framing and the execution of such scheme or may refuse to frame and execute such scheme if it is satisfied that it is either unnecessary or not feasible or that it is otherwise un-executable.(2)Any local authority deeming itself aggrieved by the refusal of the Board under sub-section (1) may, within two months from the date of receipt of the order of such refusal, appeal to the Government who may pass such orders thereon as they think fit and it shall be the duty of the Board to give effect to such orders accordingly.
