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[Cites 0, Cited by 0] [Section 148(1)] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(1)(a) in Tamil Nadu State Housing Board Act, 1961

(a)guarantee the payment, from the funds at its disposal, of such sums as it may think fit, by way of interest on capital expenditure on the construction, maintenance or working of means of locomotion; or