Section 152 in Tamil Nadu State Housing Board Act, 1961
152. Board and Chairman to exercise powers and functions of local authority and executive authority.
- In any area in respect of which a housing or improvement scheme is in force, the Government may, by notification, declare that for the period-during which such scheme remains in force and subject to such restrictions and modifications, if any, as may be specified in the notification, the powers and functions exercisable by a local authority or its executive authority under the enactment constituting such local authority, shall be exercised by the Board or the Chairman, as the case may be.
