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State of Tamilnadu - Section

Section 5 in Tamil Nadu Highways Act, 2001

5. Appointment of Highways Authorities.

(1)The Government may, by notification, appoint an officer of the Highways Department of the Government not below the rank of the Chief Engineer, as the State Highways Authority.
(2)The Divisional Engineer, Highways Department of the Government in-charge of each division, shall be the Highways Authority for that division.