Section 161(1) in Tamil Nadu State Housing Board Act, 1961
(1)The Board may, by notification, make regulations [whether prospectively or retrospectively] [These words were inserted by section 2 of the Tamil Nadu State Housing Board (Amendment) Act, 1981 (Tamil Nadu Act 36 of 1981).] not inconsistent with this Act and the rules made thereunder, for the purpose of giving effect to the provisions of this Act.
