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 3] [Entire Act] State of Tamilnadu - Section Section 37 in Tamil Nadu State Housing Board Act, 1961 37. Housing or improvement scheme when to be framed by the Board. - A housing or improvement scheme may be framed by the Board on its own motion or at the instance of the Government or a local authority.
