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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Puducherry - Subsection

Section 40(4) in Puducherry Town and Country Planning Act, 1969

(4)If within the period of one year from the date on which an acquisition notice is served under sub-section (1) the Government has not passed any order under sub-section (3), the notice shall be deemed to have been confirmed at the expiry of that period.