Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Tamilnadu - Subsection Section 27(2) in Tamil Nadu Highways Act, 2001 (2)Where any permission is cancelled under sub-section (1), the holder of the permission shall not be entitled to any amount in respect of such cancellation or to the refund of any rent or charge paid by him in advance.,
