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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Puducherry - Subsection

Section 38(1) in Puducherry Town and Country Planning Act, 1969

(1)Any applicant aggrieved by an order passed under section 37 may appeal to the Board within one month of the communication of that order to him in the manner and accompanied by such fees as may be prescribed by the rules.