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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in Tamil Nadu Infrastructure Development Rules, 2012

(2)Where the bottlenecks in the execution of a project appear to be due to impediments requiring policy changes or where a project is creating an impact which the Board on enquiry is satisfied is adverse, it may make recommendations to the Government for appropriate corrective actions.