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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Puducherry - Subsection

Section 41(2)(a) in Puducherry Town and Country Planning Act, 1969

(a)where permission is refused, the difference between the value of the land as if the permission had been granted and the value of the land in its existing state;