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[Cites 0, Cited by 0] [Section 44(6)] [Section 44] [Entire Act]

State of Puducherry - Subsection

Section 44(6)(a) in Puducherry Town and Country Planning Act, 1969

(a)prosecute the owner for not complying with the notice and in the case where the notice required the discontinuance of any use of land, any other person also who uses the land or causes or permits the land to be used in contravention of the notice, and