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[Cites 0, Cited by 0] [Section 44(6)] [Section 44] [Entire Act]

State of Puducherry - Subsection

Section 44(6)(b) in Puducherry Town and Country Planning Act, 1969

(b)
(i)in the case of a notice requiring the demolition or alteration of any building or works or carrying out of any building or other operations, itself cause the restoration of the land to its condition before the development took place and secure the compliance with the conditions of the permission or with the permission as modified, by taking such steps as the Planning Authority may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operations.
(ii)the Planning Authority may recover the cost of any expense incurred by it in this behalf from the owner as arrears of land revenue.