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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(f) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990

(f)The District Collector may give an opportunity to the appellant or his agent, being heard in person or authorise any of his subordinates in this regard.