Section 33(3)(b) in Puducherry Town and Country Planning Act, 1969

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Puducherry - Subsection

Section 33(3)(b) in Puducherry Town and Country Planning Act, 1969

(b)The court after allowing an opportunity of being heard to the Planning Authority, the Board and the Government -

(i)may, stay, until the final determination of the proceedings,the operation of any provisions contained therein so far as it affects any property of the applicant; and

(ii)if satisfied that the development plan or any provision contained therein is not within the powers of this Act, or that the interest of the applicant has been substantially prejudiced by a failure to comply with any requirement of the Act or rules, may quash the plan or any provision contained therein generally or in so far as it affects any property of the applicant.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Puducherry - Subsection

Section 33(3)(b) in Puducherry Town and Country Planning Act, 1969