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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Puducherry - Subsection

Section 37(2)(a) in Puducherry Town and Country Planning Act, 1969

(a)Any person or body (including a department of Central Government or the Government or local authority) intending to carry out any development on any land shall make an application in writing to the Planning Authority for the permission in such form and containing such particulars and accompanied by such documents and plans as may be prescribed by the rules or the regulations: