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] [Entire Act] State of Puducherry - Section Section 49 in Puducherry Town and Country Planning Act, 1969 49. Acquisition of land for Development Plan. - The Planning Authority may, at any time, and for the purposes of a Development Plan acquire any land with the sanction of the Government.
