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[Cites 0, Cited by 3] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2) in Tamil Nadu Highways Act, 2001

(2)For the purpose of making the survey, taking measurements, levels, boundaries or for making lines, the Highways Authority or its officers or servants may cut down and clear away any standing crops, tree, fence, jungle or any part thereof and do such other acts as may be necessary in this behalf:Provided that the Highways Authority or its officers or servants shall not enter any premises, except with the consent of the owner or occupier thereof and after giving such person at least forty eight hours notice in writing of their intention to do so, and if the owner or occupier is not available, record the fact in a notice and affix such notice in the place, before carrying any such work.