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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Puducherry - Subsection

Section 21(3) in Puducherry Town and Country Planning Act, 1969

(3)The Interim Development Plan may indicate, define and provide for -
(i)the existing and proposed Public and semi-public buildings, and
(ii)all or any of the purposes and matters as may be indicated, defined and provided for in the Comprehensive Development Plan under section 22.