Section 17 in Puducherry Town and Country Planning Act, 1969
17. Preparation of Existing Land and Building Use Map and Register.
- As soon as may be, after its constitution, every Planning Authority shall, not later than six months after its constitution or within such further period not exceeding six months as the Government may allow, prepare a Present Land Use Map (hereinafter called the Map) and present Land Register (hereinafter called the Register) in the form to be prescribed, indicating the present use of very piece of land in the planning area and the present use of every building therein.
