Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Puducherry - Subsection Section 13(2) in Puducherry Town and Country Planning Act, 1969 (2)The Government may, if it thinks fit, terminate the appointment of the Chairman or any member of the Planning Authority at any time.
