Section 27 in Puducherry Town and Country Planning Act, 1969
27. Preparation and submission of Detailed Development Plan on direction by the Government.
- Notwithstanding anything contained in sections 24 and 26, the Government may, in respect of any land, after making such enquiry as they deem necessary, by notification in the Official Gazette require a Planning Authority to prepare and submit to the Board and to them a Detailed Development Plan.
