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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(2) in Tamil Nadu Highways Act, 2001

(2)If any person upon whom a notice has been served under sub-section (1), objects to comply with any requirement of such notice, he may, within fifteen days from the date of its receipt, send to the Highways Authority his objection, in writing, stating the grounds thereof.