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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978

(1)On receipt of an application under section 7, the nuclear installation local authority may grant a licence subject to such terms and conditions as it may think fit to impose or refuse to grant the licence:Provided that the licence shall not be refused unless the applicant has been given an opportunity of making his representations.