Section 51 in Puducherry Town and Country Planning Act, 1969
51. [ Amendment of the Land Acquisition Act, 1894 for the purposes of acquisition. [Substituted by Act, 15 of 1971, section 5. w.e.f 15-7-1972.]
- Where any land is compulsorily acquired by the Planning Authority for the purposes of development under this Act, the provisions of the Land Acquisition Act, 1894, (Central Act 1 of 1894) shall apply subject to the modifications specified in the Schedule.
