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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Puducherry - Subsection

Section 18(3) in Puducherry Town and Country Planning Act, 1969

(3)The Planning Authority shall consider the report of the Senior Town Planner and may make such modification in the Map or Register or both, as it considers proper, and adopt the Map and the Register by a resolution within a period of three months from the last date allowed for the filing of the objections specified under sub-section (1).