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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(4) in Tamil Nadu Highways Act, 2001

(4)The person in whose favour such permission has been given shall produce the permit for inspection whenever called upon to do so by the Highways Authority, or any officer authorised by it in that behalf and shall, at the end of the period specified in the permit, vacate the portion of the highway occupied by him, after restoring it to the same state as it originally stood before the occupation by him.