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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Puducherry - Subsection

Section 18(5) in Puducherry Town and Country Planning Act, 1969

(5)A copy of such public notice shall also be published in the Official Gazette. The publication of the public notice in the Official Gazette in respect of the Map and the Register shall be conclusive evidence that the Map and the Register have been duly prepared and adopted.