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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Puducherry - Subsection

Section 30(1) in Puducherry Town and Country Planning Act, 1969

(1)As soon as may be after the Development Plan has been submitted to the Board and the Government, but not later than the time prescribed by the rules, the Government may direct the Planning Authority to make such modifications in the Development Plan as the Government thinks fit and there upon the Planning Authority shall make those modifications.