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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(3) in Tamil Nadu Highways Act, 2001

(3)The map shall, after the approval of the State Highways Authority,-
(a)be kept in the office of the Highways Authority, with such particulars as may be prescribed; and
(b)be open to inspection, free of charge during office hours, by any person having interest.