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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(4) in Tamil Nadu Infrastructure Development Board Regulations, 2013

(4)The Chief Executive Officer shall, where no feasibility study has been submitted by the public agency or if he finds that the feasibility study submitted is not adequate for the purposes of the Act and the Regulations, cause a feasibility study to be prepared either by directing the public agency to do so or by engaging the services of a consultant or expert.