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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Puducherry - Subsection

Section 57(4) in Puducherry Town and Country Planning Act, 1969

(4)The Government may make such grants, advances and loans to the Planning Authority as it may deem necessary for the performance of the functions under this Act, and all grants, loans and advances made shall be on such terms and conditions as the Government may determine.