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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1) in Tamil Nadu Highways Rules, 2003

(1)The Highways Authority shall make the reference to the Court by a statement in writing giving the following particulars, namely:-
(a)the situation and extent of the land with particulars of buildings, if any, thereon; and
(b)the names of the persons whom he has reason to think are interested in such land and buildings.