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State of Tamilnadu - Section

Section 80 in Tamil Nadu Maritime Board Act, 1995

80. Power of Chairman as to execution of works.

- Notwithstanding anything contained in section 79, the Chairman may direct the execution of any work the cost of which does not exceed such maximum limit as may be fixed by the Government in that behalf and may enter into contracts for the execution of such works, but in every such case, the Chairman shall, as soon as possible, make a report to the Board of any such directions given or contracts entered into by him.