Tamil Nadu State Housing Board (Amendment) Act, 2007*
| [Tamil Nadu Act No. 30 of 2007] | [4th November, 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:-
* Received the assent of the Governor on the 4th November, 2007 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (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.
2. Insertion of new section 31-A.- In the Tamil Nadu State Housing Board Act, 1961 (Tamil Nadu Act ??? 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.".