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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(a) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990

(a)An appeal may be preferred by the aggrieved person within thirty days from the date of order, decision or direction of the nuclear installation local authority.