Section 112 in Tamil Nadu State Housing Board Act, 1961
112. Application of capital account.
- The moneys credited to the capital account shall be held by the Board in trust and shall be applied to-(a)meeting all costs of framing and executing housing or improvement schemes;(b)meeting the cost of acquiring lands for carrying out any of the purposes of this Act;(c)meeting the cost of constructing buildings required for carrying cut any of the purposes of this Act;(d)the repayment of loans from money borrowed in pursuance of this Act;(e)granting of loans and advances under-section 91;(f)making payments in pursuance of section 148 otherwise than for interests or for expenses of maintenance of working;(g)making or contributing towards the cost of surveys in pursuance of section 146;(h)meeting such proportion of the cost of management as may be prescribed by the Board; and(i)temporarily making good the deficit, if any, in the revenue account at the end of any year.
