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 1] [Section 33] [Entire Act] State of Tamilnadu - Subsection Section 33(1) in Tamil Nadu Highways Act, 2001 (1)Any person aggrieved by any decision or order of the Highways Authority under section 32 may, within such period as may be prescribed, appeal to the State Highways Authority.
