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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2)(a) in Tamil Nadu State Housing Board Act, 1961

(a)the Chairman shall not delegate his powers under sections 28 and 29 to incur expenditure and to approve estimates for any single work or scheme, the value of which exceeds twenty thousand rupees;