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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(1) in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971

(1)On receipt of an application under rule 35, the Director may grant a licence or, if he is satisfied that the licence asked for should not be granted, may, for reasons to be recorded, refuse to grant a licence.