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

State of Puducherry - Subsection

Section 44(4) in Puducherry Town and Country Planning Act, 1969

(4)On an appeal made to the Board under sub-section (2) the Senior Town Planner or any other person appointed by him in this behalf after obtaining the remarks of the Planning Authority concerned and making such enquiries as may be deemed necessary submit a report to the Board.