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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(1) in Tamil Nadu State Housing Board Act, 1961

(1)Subject to the provisions of this Act, the Board may, from time to time, incur expenditure and undertake works for the framing and execution of such housing or improvement schemes as it may consider necessary.