Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 93] [Entire Act] State of Tamilnadu - Subsection Section 93(1) in Tamil Nadu State Housing Board Act, 1961 (1)Whenever money is borrowed by the Board debenture, the debenture shall be in such form as the Board may with the previous sanctio of the Government specify.
