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[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

State of Puducherry - Subsection

Section 46(4)(i) in Puducherry Town and Country Planning Act, 1969

(i)who has suffered damage in consequence of the compliance with the notice, by the depreciation of any interest in the land to which he is entitled or by being disturbed in his enjoyment of the land, or