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 45(2)] [Section 45] [Entire Act] State of Tamilnadu - Subsection Section 45(2)(d) in Tamil Nadu State Housing Board Act, 1961 (d)the raising, lowering, or reclamation of any land vested in, or to be acquired by, the Board for the purposes of the scheme;