Section 158 in Tamil Nadu State Housing Board Act, 1961
158. The Board to be a local authority under Central Act 1 of 1804 and Central Act IX of 1914.
- The Board shall be deemed to be a local authority for the purposes of the Land Acquisition Act, 1894 (Central Act 1 of 1894), and the Local Authorities Loans Act, 1914 (Central Act IX of 1914).
