Section 91(2) in Tamil Nadu State Housing Board Act, 1961
(2)Whenever the borrowing of any sum of money has been approved by the Government, the Board may, instead of borrowing such sum or any part there of from the public, take credit from any bank or any corporation owned or controlled by the Central or State Government on a cash account to be kept in the name of the Board to the extent of such sum or part there of, and may with the previous sanction of the Government grant mortgages of all or any of the properties vested in the Board by way of security for such credit.
