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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978

(2)On receipt of an appeal under sub-section (1), the District Collector shall, after giving the appellant an opportunity of being heard, dispose of the appeal as expeditiously as possible.