Section 5(d) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990
(d)For carrying out engineering operations as referred to under clause (a) of sub-section (3) of section 8 of the Act, the nuclear installation local authority shall follow the procedure prescribed under section 112 of the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [See now the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).], and the rules made thereunder.
