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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of Tamilnadu - Subsection

Section 156(2)(d) in Tamil Nadu State Housing Board Act, 1961

(d)all liabilities, legally subsisting and enforceable against the Board shall be enforceable against the authority or person referred to in clause (b) to the extent the funds and properties vested in it or him.