Section 101 in Tamil Nadu State Housing Board Act, 1961
101. Application of sinking funds.
- The two trustees referred to in sub-section (1) of section 100 in whose names any sinking fund is in vested may, from time to time, apply the same, or any part thereof, in or towards the discharge of the loan or any part of the loan for which such sinking fund was established; and until such loan is wholly discharged, shall not apply the same for any other purpose.
