Section 18(6) in Puducherry Town and Country Planning Act, 1969
(6)[ Proceedings under this section and section 19 shall be deemed and have the same effect as proceedings under section 5A of the Land Acquisition Act, 1894 (Central Act 1 of 1894)] [Inserted by Act, 15 of 1971, section 3. w.e.f 15-7-1972.].
