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

State of Tamilnadu - Subsection

Section 43(2) in Tamil Nadu Highways Act, 2001

(2)The notice shall indicate the alternative route, if any, which is proposed to be provided or which may already be in existence, and shall also invite objections, if any, to the proposal to be submitted to the State Highways Authority under sub-section (3), within such time as may be specified in the notice.