Section 41(1)(d) in Puducherry Town and Country Planning Act, 1969

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State of Puducherry - Subsection

Section 41(1)(d) in Puducherry Town and Country Planning Act, 1969

(d)Where any part of any building or other land which on the date of coming into operation for the first time of a Development Plan relating to the area, is used for a particular purpose, the use of that purpose of any additional part of the building or land not exceeding one-tenth of the cubic content of the part of the building or land used for that purpose on that day, or as the case may be, one-tenth of the area of the land so used on that date, the owner may, within the time and in the manner prescribed by the rules made under this Act, claim upon the Planning Authority, if he has not served an acquisition notice or if the acquisition is not confirmed by the Government under section 40, compensation for such refusal or for grant of permission subject to conditions:

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State of Puducherry - Subsection

Section 41(1)(d) in Puducherry Town and Country Planning Act, 1969