Section 71 in Tamil Nadu State Housing Board Act, 1961
71. Power to purchase or lease by agreement.
- The Board may enter agreement with any person for the acquisition from him purchase by purchase, lease or exchange, of any land or any interest therein which may be acquired under section 70:Provided that if the value of such land or interest exceeds fifty thousand rupees, the Board shall not enter into such agreement without the previous approval of the Government.
