Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 56] [Entire Act] State of Tamilnadu - Subsection Section 56(1) in Tamil Nadu Highways Act, 2001 (1)The Government may, by notification, authorise any authority or officer to exercise any of the powers vested in them by this Act, other than the powers conferred by sections 55, 65 and 66 and may, in like manner, withdraw such authorisation.
