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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(b) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990

(b)The nuclear installation local authority shall not grant licence to the organised development of housing with in the sterilised area, the development of industries and industrial activity and other operations allied to mining which would necessitate employment of large number of people within the sterilised area.