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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(4) in Tamil Nadu Highways Act, 2001

(4)Nothing contained in the Registration Act, 1908 (Central Act XIV of 1908) shall be deemed to require the registration of the map prepared under this section and such map shall, for the purposes of sections 53,54 and 55 of that Act, be deemed to have been duly registered in accordance with the provisions of that Act.