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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(2) in Tamil Nadu State Housing Board Act, 1961

(2)by the Board, in other cases:Provided that the Board shall not, without the previous approval of the Government, incur any such expenditure exceeding ten lakhs of rupees:Provided further that the Chairman shall report the expenditure incurred by him under this section to the Board at its next meeting for aerification.