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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Puducherry - Subsection

Section 20(2) in Puducherry Town and Country Planning Act, 1969

(2)After preparation of the Map and the Register, the Senior Town Planner shall submit the same to the Board which shall forward the Map and Register to the Planning Authority; and the Planning Authority shall follow the procedures laid down in the Act as if the Map and Register were prepared by the Planning Authority itself.