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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Puducherry - Subsection

Section 44(2) in Puducherry Town and Country Planning Act, 1969

(2)Any person aggrieved by such notice may, within the period and in the manner prescribed -
(a)apply for permission under section 37 for the retention of the land or any building, work or for the continuance of any use of the land, to which the notice relates, or
(b)appeal to the Board,