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[Cites 0, Cited by 2] [Section 70] [Entire Act]

State of Puducherry - Subsection

Section 70(1) in Puducherry Town and Country Planning Act, 1969

(1)The Board or the Planning Authority or any person authorised in this behalf by general or special order may either before or after the institution of the proceedings compound any offence made punishable by or under this Act.