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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2) in Tamil Nadu State Housing Board Act, 1961

(2)The Government may sanction with or without modification, or may refuse to sanction or may return for reconsideration any housing or improvement scheme, costing over ten lakhs of rupees submitted to them under sub-section (1).