Section 132 in Tamil Nadu State Housing Board Act, 1961
132. Punishment for acquiring share or interest in contract, etc. with the Board.
- If any member, or any officer or servant of the Board acquires, directly or indirectly, by himself or by any partner, employer or employee, otherwise than as such member, officer or servant, any share or interest in any con act or employment with, by or on behalf of, the Board (not being a share or interest which, under section 7, it is permissible for a member to have without being thereby disqualified for being appointed a member) he shall be deemed to have committed the offence made punishable by section 163 of the Indian Penal Code (Central Act XLV of 1860).
