Section 19 in Puducherry Town and Country Planning Act, 1969
19. Appeal to the Board.
(1)Any person aggrieved by any decision of the Planning Authority may appeal to the Board within two months from the notification of adoption of the Map and Register by the Planning Authority.(2)The Board may, after making such enquiries as it deems fit, pass orders on the appeal.(3)The orders of the Board on such appeal shall be final.
