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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Puducherry - Subsection

Section 28(4)(f) in Puducherry Town and Country Planning Act, 1969

(f)in cases where the Detailed Development Plan provides for any housing or re-housing, the particulars regarding the number and nature of houses to be provided by the Planning Authority, the approximate quantity of land to be acquired, the details of the land to be acquired and all matters supplemental, incidental or consequential to such housing or re-housing;