Section 38 in Puducherry Town and Country Planning Act, 1969
38. Appeal against grant of permission subject to conditions or refusal of permission.
(1)Any applicant aggrieved by an order passed under section 37 may appeal to the Board within one month of the communication of that order to him in the manner and accompanied by such fees as may be prescribed by the rules.(2)The Board after receiving the appeal, may give a reasonable opportunity of being heard to the appellant and the Planning Authority and also call for any report, if necessary.(3)After hearing the appellant and the Planning Authority or after considering the aforesaid report, the Board may pass an order dismissing the appeal or accepting the appeal by -(i)granting permission unconditionally; or(ii)granting permission subject to such conditions as it may think fit; and(iii)removing or modifying the conditions, subject to which permission has been granted and imposing other conditions, if any, as it may think fit.(4)The Board may, by a resolution, delegate any of its functions and powers under this section to the Senior Town Planner on such occasion and subject to such conditions, if any, as may be specified, therein.
