Section 38(3) in Puducherry Town and Country Planning Act, 1969
(3)After hearing the appellant and the Planning Authority or after considering the aforesaid report, the Board may pass an order dismissing the appeal or accepting the appeal by -(i)granting permission unconditionally; or(ii)granting permission subject to such conditions as it may think fit; and(iii)removing or modifying the conditions, subject to which permission has been granted and imposing other conditions, if any, as it may think fit.
