Section 45(2) in Puducherry Town and Country Planning Act, 1969
(2)Where such notice has been served the provisions of sub-sections (2), (4) and (5)of section 44 shall apply, with such modifications as may be necessary:Provided that the provisions of sub-section (3) (i) of section 44 shall not apply and in spite of the filing of an application for permission for development or an appeal as provided in sub-section (2) of section 44 the notice shall continue to have full effect.
