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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Puducherry - Subsection

Section 80(2) in Puducherry Town and Country Planning Act, 1969

(2)If in, or in connection with, the exercise of its powers and discharge of its functions by any Planning Authority under this Act, any dispute arises between the Planning Authority under this Act, any dispute arises between the Planning Authority, the local authority the Board and the Government, the decision of the Government on such disputes shall be final.