Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Puducherry - Subsection Section 54(6) in Puducherry Town and Country Planning Act, 1969 (6)Such order of assessment subject to provisions of section 55 shall be final and shall not be questioned in any Court.
