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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(8) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978

(8)"sterilised area", in relation to nuclear installation, means such area within 4.8 kilometers from any portion of the boundary of such nuclear installation, as may be specified by the Government by notification, but not including the exclusion area.