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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Tamilnadu - Subsection

Section 55(1) in Tamil Nadu Highways Act, 2001

(1)The Government may, of their own motion or on an application, call for and examine the record of any authority or officer in respect of any proceedings, the correctness, legality or proprietary of any decision taken or order passed therein, and if in any case, it appears to the Government that any such decision or order should be modified, revised, annulled, reversed or remitted for reconsideration, they may pass orders accordingly.