Section 50(1) in Puducherry Town and Country Planning Act, 1969
(1)If, at any time, the Government is of opinion that any land included in the Development Plan is needed for a public purpose other than that for which it is included in the development plan, it may make a declaration to that effect in the Official Gazette in the manner provided in section 6 of the Land Acquisition Act, 1894 (Central Act 1 of 1894). The declaration so published shall, notwithstanding anything contained in the said Act, deemed to be a declaration duly made under the said section.
