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[Cites 0, Cited by 285] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Tamil Nadu Highways Act, 2001

(2)Before publishing a notice under sub-section (1), the Government shall call upon the owner and any other person having interest in such land to show cause within such time as may be specified in the notice, why the land should not be acquired. The Government shall also cause a public notice to be given in such manner as may be prescribed.