Section 51A(2) in Puducherry Town and Country Planning Act, 1969
(2)the provisions of Part-Ill of the Land Acquisition Act, 1894 (Central Act 1 of 1894), shall apply, so far as may be, to the determination of the compensation payable under this section] [Substituted vided Act No. 10 of 1981 section 2, w.e.f 08.10.1981 vide Notification published in Extra-Ordinary Gazette No.99 dated 20.10.1981.].
