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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(v) in Tamil Nadu Highways Rules, 2003

(v)The applicant shall be solely liable for any loss or injury sustained by any person or property as a result of any carelessness, negligence or misconduct of the applicant or any of his employees in the erection, setting up, repair or use of the structure on or overhanging on the highway land;