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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(2) in Tamil Nadu State Housing Board Act, 1961

(2)The Government may, on such terms and conditions as they may think fit to impose, transfer to the Board the execution of any housing or improvement scheme not provided for by this Act, and the Board shall thereupon undertake the execution of such scheme as if it had been provided for by this Act.