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 47] [Entire Act] State of Tamilnadu - Subsection Section 47(1) in Tamil Nadu State Housing Board Act, 1961 (1)Whenever the Board is of opinion that it is expedient to provide building sues in any area, the Board may frame a land development scheme.
