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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1) in Tamil Nadu Infrastructure Development Board Regulations, 2013

(1)On receipt of Government's decision to implement a project in the public sector mode, if the Board is of the view that the information available regarding the technical, economic, social or financial parameters of the project are adequate to proceed with the implementation of the project, it shall inform the designated public agency and direct them to commence implementation forthwith.