Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Tamilnadu - Subsection Section 16(3) in Tamil Nadu Highways Act, 2001 (3)If any person refuses or fails to comply with an order made under sub-section (2), the Collector may take possession of the land and, may for that purpose, use such force as may be necessary.
