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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Puducherry - Subsection

Section 68(b) in Puducherry Town and Country Planning Act, 1969

(b)removes any mark set up for the purpose of indicating any level or direction necessary to the execution of works authorised under this Act, he shall be punishable with fine which may extend to two hundred rupees or with imprisonment for a term which may extend to two months.