Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Puducherry - Subsection Section 31(3) in Puducherry Town and Country Planning Act, 1969 (3)The Committee so appointed shall have power to co-opt any other person. The provisions of section 15 shall apply to the persons co-opted, by the Committee.
