TAMIL NADU STATE HOUSING BOARD (AMENDMENT)
ACT, 2007 THE TAMIL NADU STATE
HOUSING BOARD (AMENDMENT) ACT, 2007[1] [Act No. 30 of 2007] An Act further to
amend the Tamil Nadu State Housing Board Act, 1961. Be
it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Fifty-eighth Year of the Republic of India as follows:-- (1) This Act may be called the Tamil Nadu State Housing
Board (Amendment) Act, 2007. (2) It shall come into force on such date as the State
Government may, by notification, appoint. In
the Tamil Nadu State Housing Board Act, 1961 (T.N. Act 17 of 1961), after
Section 31, the following Section shall be inserted, namely:-- "31-A.
Power of Board to undertake housing or improvement Schemes through Joint
Venture Project or Public Private Partnership Scheme.--The Board may execute
any housing or improvement scheme through Joint Venture Project or Public
Private Partnership as the case may be, with the approval of the Government for
each such scheme. Explanation.--For
the purpose of this Section,-- "Joint Venture Project or Public Private
Partnership Scheme" means participation of the Board with private person
or company procured through a transparent and open procurement system for
executing any housing or improvement scheme including commercial complexes,
shopping malls, etc.". [1] Received the Assent of the Governor of
Tamil Nadu on November 4, 2007 - Published in Tamil Nadu Government Gazette,
Extraordinary, Part IV, Section 2, Iss. No. 304, page 142, dated November 5,
2007. Statements
of Objects and Reasons - Refer 2007 (2) CTAR page No. 1.125
Preamble - THE TAMIL NADU STATE HOUSING
BOARD (AMENDMENT) ACT, 2007PREAMBLE