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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(4) in Tamil Nadu Highways Act, 2001

(4)If any person is aggrieved by an order issued by the Highways Authority under sub-section (3), he may prefer an appeal within fifteen days from the date of receipt of such order to the State Highways Authority, whose decision in the matter shall be final.