Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 96 in Tamil Nadu State Housing Board Act, 1961 96. Priority of payments for interest and repayment of loans. - All payments due from the Board for interest on, or the repayment of loans, shall be made in priority to all other payments due from the Board.
