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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(d) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978

(d)the matters that the nuclear installation local authority should take into consideration while granting permission under the proviso to section 5 or while granting or refusing a licence under section 8;