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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(iii) in Grant-in-Aid Code of the Tamil Nadu Educational Department

(iii)Where it is proved that private qualified professional advice is not available, the management shall prior to the commencement of work thereon, give fifteen days notice in writing to the Executive Engineer in-charge of the division wherein it is proposed to construct the building.