Section 111 in Tamil Nadu State Housing Board Act, 1961
111. Credits to capital account.
- There shall be credited to the capital account-(a)all sums (except interest) received by way of betterment fees under this Act;(b)all moneys received on account of loans taken by the Board in pursuance of this Act;(c)all moneys received as grants by the Board for purposes of this Act, from the Central or State. Government;(d)all moneys received by the Board on account of repayment of loans and advances granted under section 91;(e)the proceeds of the sale of any land belonging to the Board which was purchase out of any such loans ants;(f)where any land was purchased out of an advance from the revenue account, the portion of the proceeded of the sale of such land which remains after crediting to the revenue account the amount of such advance;(g)the proceeds of the sale of any movable property (including securities for money invested from the capital account) belonging to the Board;(h)all lump-sums received from any Government in aid of the capital account;(i)all moneys received by the Board in connection with leases for any term exceeding forty years;(j)all sums, if any, which the Government direct, under sub-section (2) of section 114, to be credited, to the capital account; and(k)all moneys realised from the sale of securities by direction of the Government under section 115.
