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[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Puducherry - Subsection

Section 54(4)(b) in Puducherry Town and Country Planning Act, 1969

(b)where the application relates to the carrying out of any development, the Planning Authority may refuse to assess the Development Charge payable in respect thereof unless it is satisfied that the applicant has an interest in the land or building sufficient to enable him to carry out such development or that the applicant is able to obtain such interest and that the applicant will carry out the development within such period as the Planning Authority considers appropriate;