Section 44(4) in Tamil Nadu Town and Country Planning Act, 1971
(4)Subject to the provisions of this Act and to such conditions and limitations as may be prescribed, the new town development authority may, out of its funds, grant loans and advances on such terms and conditions as it may determine, to any co-operative society registered or deemed to be registered under the law relating to co-operative societies for the time being in force in the State of Tamil Nadu or to any institution or person for the construction of houses and buildings or other uses.
