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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Puducherry - Subsection

Section 28(2)(o) in Puducherry Town and Country Planning Act, 1969

(o)advance to the owners of land or buildings comprised within the Development Plan upon such terms and conditions as may be provided by the plan, of the whole or part of the amount required for the erection of buildings or for the carrying out of the works, alterations or improvements in accordance with the Development Plan;