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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(2) in Tamil Nadu Highways Act, 2001

(2)If such person fails to comply with such order within the period specified in the order, the Highways Authority may itself take such measures as appear to it to be necessary to give effect to the order and recover the cost thereof from such person as an arrear of land revenue.