Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 117] [Entire Act] State of Tamilnadu - Subsection Section 117(1) in Tamil Nadu State Housing Board Act, 1961 (1)Any deficit in the revenue account at the end of any year may be made good by an advance from the capital account after obtaining the approval of the Government.
