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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(5) in Tamil Nadu Infrastructure Development Board Regulations, 2013

(5)The Board or the Executive Committee may suo-moto or on a request from a public agency take up a special review of any project including for the purpose of identifying and resolving any bottlenecks in the implementation of a project.