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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Puducherry - Subsection

Section 30(2) in Puducherry Town and Country Planning Act, 1969

(2)The Government shall, after the modifications, if any, directed by it have been made, give its consent to the publication of a public notice under sub-section (1) of section 31 of the preparation of the Development Plan to the Planning Authority.