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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Puducherry - Subsection

Section 62(4) in Puducherry Town and Country Planning Act, 1969

(4)For the purpose of enabling any document to be served on the owner of any property, the Secretary to the Board or the Planning Authority or any other officer authorised by the Board or any Planning Authority, in this behalf, may, by notice in writing, require the occupier (if any) of the property to state the name and address of the owner thereof.