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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1) in Tamil Nadu Infrastructure Development Board Regulations, 2013

(1)On considering the note prepared under clause (5) of regulation 7, the project concept note and the feasibility study, the Board shall make a determination as to the feasibility and the desirability of implementing the project on account of its socio-economic benefits, including the priority of such implementation vis a vis other projects under its consideration.