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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Puducherry - Subsection

Section 22(3)(a) in Puducherry Town and Country Planning Act, 1969

(a)indicate, define, and provide for
(i)all such matters as the Planning Authority may consider expedient to be indicated, defined and provided for in the development plan;
(ii)detailed development of specific areas for housing shopping centres, industrial areas and civic centres, educational and cultural institutions and control of architectural features, facade of buildings and structures;