Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(5) in Tamil Nadu Highways Act, 2001

(5)The Highways Authority shall maintain a complete record of all such permissions granted, and shall also cause an inspection to be made in every case at the expiration of the period up to which such occupation has been permitted, to ensure that the portion of the highway has actually been vacated.