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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(1) in Tamil Nadu Highways Act, 2001

(1)The Highways Authority may cancel the permission granted under sub-section (2) of section 26 for violation of the conditions of permission subject to which the same has been granted:Provided that no such cancellation shall be ordered without issuing a notice to the holder of the permit, to make his representation, if any.