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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Puducherry - Subsection

Section 41(2)(b) in Puducherry Town and Country Planning Act, 1969

(b)where permission is granted subject to conditions, the difference between the value of the land as if the permission had been granted unconditionally and the value of the land with the permission granted subject to conditions.