Section 8(5) in Puducherry Town and Country Planning Act, 1969
(5)[ The first publication of a notification as to the declaration of the planning area shall be deemed and have the same effect as the publication of a notification under sub-section (1) of section 4 of the Land Acquisition Act, 1894, (Central Act 1 of 1894), except where a notification under sub-section (1) of section 4 or a declaration under section 6 of that Act has been previously made and is in force] [Inserted by Act, 15 of 1971, section 2. w.e.f 15-7-1972.].
