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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Tamilnadu - Subsection

Section 122(1)(a) in Tamil Nadu State Housing Board Act, 1961

(a)report to the Board and to the Government any material impropriety or irregularity which he may observe in the expenditure, or in the recovery of moneys due, to the Board, or in the accounts;