Section 139 in Tamil Nadu State Housing Board Act, 1961
139. Proof of consent, etc., of Board or chairman or officer or servant of the Board.
- Whenever, under this Act or any rule or regulation made thereunder, the doing or the emission to do anything or the validity of anything depends upon the approval, sanction, consent, concurrence, declaration, opinion, or satisfaction of-(a)the Board or the Chairman, or(b)any officer or servant of the Board,a written document, signed in case (a) by the Chairman, and in case (b) by the said officer or servant, conveying or setting forth such approval, sanction, consent, concurrence, declaration, opinion or satisfaction, shall be sufficient evidence of such approval, sanction, consent, concurrence, declaration, opinion or satisfaction.
