Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Tamilnadu - Subsection Section 41(3) in Tamil Nadu Highways Act, 2001 (3)The Highways Authority shall, within one month from the date of receipt of the objection, consider the ground advanced and shall, by order in writing, either withdraw the notice or amend or confirm it.
