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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Puducherry - Subsection

Section 29(4) in Puducherry Town and Country Planning Act, 1969

(4)Any expenses incurred under this section in connection with the preparation of any such development plan for the Planning Area of a Planning Authority shall be paid by the Planning Authority.CHAPTER - VII Procedure for Approval and Preparation of Development Plans