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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Puducherry - Subsection

Section 50(4) in Puducherry Town and Country Planning Act, 1969

(4)On the land vesting in the Government under section 16 or section 17 of the Land Acquisition Act, 1894 (Central Act 1 of 1894), as the case may be, the Development Plan shall be deemed to have been suitably varied by reason of the acquisition of the land.