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State of Tamilnadu - Section

Section 116 in Tamil Nadu State Housing Board Act, 1961

116. Advances from revenue account to capital account.

(1)Notwithstanding anything contained in section 114, the Board may advance any sum standing at the credit of the revenue account for the purpose of meeting capital expenditure.
(2)Every such advance shall be refunded to the revenue account as soon as may be practicable.