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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Puducherry - Subsection

Section 54(2) in Puducherry Town and Country Planning Act, 1969

(2)The Planning Authority shall, on such application being made or if no such application is made after serving a notice on the person liable for Development Charge, refer it to the Senior Town Planner for a report.