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

State of Tamilnadu - Subsection

Section 7(2) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978

(2)The applicant shall also furnish to the nuclear installation local authority any further information or plans which it may require, within such time as may be fixed by it.