Section 19(2) in Tamil Nadu State Housing Board Act, 1961
(2)[ Any regulation under clause (d) or clause (f) of sub-section (1) may be made so as to be retrospective to any date not earlier than the 5th day of August, 1970.] [Sub-section was inserted by section 2(2) of the Tamil Nadu State Housing Board (Amendment) Act, 1977 (President's Act 9 of 1977).]
