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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Puducherry - Subsection

Section 53(3) in Puducherry Town and Country Planning Act, 1969

(3)Notwithstanding anything contained in sub-section (1), no Development Charge shall be levied on development or institution of, or change of use of any land vested in or under the control or possession of the Central Government or the Government.