Section 24 in Puducherry Town and Country Planning Act, 1969
24. Declaration of intention to make or adopt a Detailed Development Plan.
- A Planning Authority may, by resolution, decide -(i)to prepare a Development Plan to be called Detailed Development Plan in respect of any land within the Planning Area;(ii)to adopt with or without modification even a Detailed Development Plan proposed by Co-operative Societies or any of the owners of any such land.
