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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in Tamil Nadu Lifts Rules, 1997

(2)On receipt of an application under sub-rule (1), the Inspector shall, after making such inquiries and requiring the applicant to furnish such additional information in Form "A", either grant permission in Form "B" or refuse the permission applied for within one month.