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

State of Tamilnadu - Subsection

Section 7(7)(iv) in The Works of Licensees Rules, 2006

(iv)all expenses incurred by the owner in complying with a notice served upon him by the operator under clause (ii) may be recovered by him from the operator.