Section 112(2) in Tamil Nadu Maritime Board Act, 1995
(2)If the Board fails or neglects to comply with such directions within the period allowed under sub-section (1), the Government may, notwithstanding anything contained in section 110, make the regulation or amend the regulations, as the case may be, either in the form specified in the direction or with such modification thereof as the Government may think fit:Provided that before making or amending the regulation, the Government shall consider any objection or suggestion, if any, made by the board within the said period.
