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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(3) in Tamil Nadu Highways Act, 2001

(3)The Highways Authority shall finalise its proposal to close down such highway or part of it, after considering the objections, if any, received within the specified time, and shall submit a proposal to the State Highways Authority for approval, together with such objections as may have been received against such proposal.