Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu State Housing Board (Amendment) Act, 2007 30 of 2007 CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 31-A Tamil Nadu State Housing Board (Amendment) Act, 2007 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. 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 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 (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.".