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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(3) in Tamil Nadu State Housing Board Act, 1961

(3)to maintain, allot, lease and otherwise use plots, buildings, and other properties of the Board or the Government, and to collect rents from the properties under the control and management of the Board, and repay loans to the State and Central Governments;