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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Puducherry - Subsection

Section 40(3)(b) in Puducherry Town and Country Planning Act, 1969

(b)if satisfied that the conditions specified in clause (a) or clause (b) of subsection (1) are fulfilled regarding the land or any part of the land, shall pass an order -
(i)confirming the notice; or
(ii)directing the Planning Authority to grant such permission to develop the land or grant the permission subject to such conditions as will keep the land capable of reasonably beneficial use: