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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Puducherry - Subsection

Section 41(1)(b) in Puducherry Town and Country Planning Act, 1969

(b)the enlargement, improvement or other alteration of any building which was in existence on the date a Development Plan relating to the area comes into operation for the first time, so long as the cubic content of the original building is not exceeded by more than one-tenth: