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

State of Puducherry - Subsection

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

(a)After the coming into operation of the Development Plan, any person aggrieved by it may make an application to the court within thirty days of the coming into operation of the said Plan questioning the validity of the same or any provisions contained therein on the following grounds. -
(i)that it is not within the powers conferred by this Act, or
(ii)that any requirement of this Act, or any rules made thereunder have not been complied with in relation to the making of the Development Plan.