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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(3) in Tamil Nadu Highways Act, 2001

(3)The permission granted under sub-section (2) shall clearly specify the date upto which and the purpose for which the occupation of the highway is authorised and the exact portion of the highway so permitted to be occupied, and shall also be accompanied by a plan or sketch of that portion of the highway. A copy of such permission shall be communicated to the Collector for the purpose of record.