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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Puducherry - Subsection

Section 37(3)(d) in Puducherry Town and Country Planning Act, 1969

(d)Without prejudice to the generality of the foregoing clause, the Planning Authority may impose conditions to the effect that the permission granted is only for a limited period and after the expiry of that period, the land shall be restored to its previous conditions or the use of the land permitted shall be discontinued.