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State of Puducherry - Section

Section 64 in Puducherry Town and Country Planning Act, 1969

64. Notice, etc., to fix reasonable time.

- Where any notice, order or other document issued or made under this Act or any rule or regulation made thereunder requires anything to be done for the doing of which no time is fixed in this Act or rule or regulations, the notice, order or other document shall specify a reasonable time for doing the same.