Section 115 in Tamil Nadu State Housing Board Act, 1961
115. Power to direct sale of securities in which any surplus of the revenue accounts is invested.
- If at any time after any surplus referred to in sub-section (2) of section 114 has been invested, the Board is satisfied that the investment is not needed for the service of any Joan referred to in that sub-section, the Board may, with the approval of the Government, sell the securities held under the investment.
