Section 55(2)(a) in Tamil Nadu Highways Act, 2001

[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Tamilnadu - Subsection

Section 55(2)(a) in Tamil Nadu Highways Act, 2001

(a)in respect of any proceeding of any authority or officer of any decision taken or order passed in any such proceeding unless an appeal had already been preferred in respect of such proceeding, decision or order under this Act and such appeal had been disposed of; and

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State of Tamilnadu - Subsection

Section 55(2)(a) in Tamil Nadu Highways Act, 2001