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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Puducherry - Subsection

Section 81(2)(g) in Puducherry Town and Country Planning Act, 1969

(g)the time within which the Government is to direct modifications in, or to give its consent for the publication of notice of preparation of and approval to, any Development Plan;