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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(2)(b) in Tamil Nadu State Housing Board Act, 1961

(b)the re-laying out of all or any of the lands so acquired including the construction and reconstruction of buildings by the Board or by persons authorized by the Board in that behalf and the laying out, construction and alteration of streets and thoroughfares;