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[Cites 0, Cited by 3] [Entire Act]

State of Tamilnadu - Section

Section 32 in Tamil Nadu Highways Act, 2001

32. Enquiry into claims and award of payment.

(1)The Highways Authority shall proceed to inquire, in such manner as may be prescribed, into every claim made under section 31.
(2)The Highways Authority shall, after such enquiry, either allow the claim and determine the amount or reject the claim in part or in full.
(3)The Highways Authority shall give to the claimants or their representatives, notice in writing, of the amount determined under sub-section (2).