Section 42(2)(e) in Tamil Nadu State Housing Board Act, 1961

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(2)(e) in Tamil Nadu State Housing Board Act, 1961

(e)the advance to the owners, upon such terms and conditions as to interest, sinking fund, and other matters as may be provided under the scheme, of such sums as may be necessary to assist them to reconstruct or alter existing buildings or to erect new buildings in accordance with the scheme; and

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State of Tamilnadu - Subsection

Section 42(2)(e) in Tamil Nadu State Housing Board Act, 1961