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[Cites 0, Cited by 4] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3) in Tamil Nadu Highways Act, 2001

(3)After considering the representation, if any, received under sub-section (2), the Highways Authority may, with the approval of the State Highways Authority-
(i)drop the proposal to fix the highway boundary, the building line or the control line; or
(ii)publish the final notification under sub-section (1) with such modifications as may be considered necessary.