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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1) in Tamil Nadu State Housing Board Act, 1961

(1)On the appointed day the Board of Trustees for the improvement of the City of Madras (hereinafter referred to as the City Improvement Trust) shall it and dissolved and all its assets and liabilities shall stand transferred to and vested in the Board.