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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of Tamilnadu - Subsection

Section 156(2)(c) in Tamil Nadu State Housing Board Act, 1961

(c)all funds and other property vested in the Board shall, during the period of supersession, vest in the authority of person referred to in clause (b); and