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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Puducherry - Subsection

Section 23(3) in Puducherry Town and Country Planning Act, 1969

(3)Any expenses incurred under this section in connection with the preparation of the Development Plan for the Planning Area of a Planning Authority shall be borne by the Planning Authority.CHAPTER - VI Detailed Development Plans