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

State of Puducherry - Subsection

Section 50(2) in Puducherry Town and Country Planning Act, 1969

(2)On the publication of a declaration under sub-section (1) the Government shall proceed to acquire the land and the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894) as amended by section 51 of this Act, shall so far as may be, apply to the acquisition of the said land.