Section 3 in Tamil Nadu State Housing Board Act, 1961
3. Creation and incorporation of the Board.
- The duty of carrying out the provisions of this Act shall, subject to the restrictions, conditions and limitations therein contained, be vested in a Board to be called "The [Tamil Nadu State Housing Board] [This expression was substituted for the expression 'Madras State Housing Board' by Paragraph 3(1) of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970.]"; and such Board shall be a body corporate and have perpetual succession and a common seal, and shall by the said name sue and be sued.
