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[Cites 0, Cited by 0] [Section 157(2)] [Section 157] [Entire Act]

State of Tamilnadu - Subsection

Section 157(2)(b) in Tamil Nadu State Housing Board Act, 1961

(b)all the powers and duties which may, by or under the provisions of this Act, be exercised and performed by or on behalf of the Board and the Chairman shall, as from the date of if solution, be exercised and performed by the Government or such authority or person as they may appoint in this behalf;