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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(5) in Tamil Nadu Groundwater (Development and Management) Act, 2003

(5)The decision of the Authority shall be communicated to the applicant within a period of sixty days from the date of such decision or such further extended time as may be notified by the Authority, provided that the reasons for extension of time shall be recorded in writing.