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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(1) in Tamil Nadu State Housing Board Act, 1961

(1)The Chairman, or any officer of the Board authorised in writing by the Board in this behalf, may sign on behalf of the Board any agreement or other instrument to be executed on behalf of the Board.