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[Cites 0, Cited by 2] [Section 47] [Entire Act]

State of Puducherry - Subsection

Section 47(3) in Puducherry Town and Country Planning Act, 1969

(3)No building operations shall be undertaken in a Planning area contrary to the building Bye-laws and Zoning Regulations made under sub-section (1) above without permission in writing from the Planning Authority.CHAPTER -IX Acquisition and Disposal of Land