Section 22(3)(b) in Puducherry Town and Country Planning Act, 1969

[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Puducherry - Subsection

Section 22(3)(b) in Puducherry Town and Country Planning Act, 1969

(b)designate as land subject to acquisition for any public purpose, and in particular but without prejudice to the generality of this provision, for the purpose of-

(i)the Union of India, the State, the Planning Authorities or any other authority established by law and public utility concerns;

(ii)dealing satisfactorily with the areas of bad lay-out or obsolete development and slum areas and provision for rehabilitation of population;

(iii)the provision of open spaces, parks and playgrounds;

(iv)securing the use of the land in the manner specified in the development plan;

(v)any of the matters as are referred to in sub-section (2).

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State of Puducherry - Subsection

Section 22(3)(b) in Puducherry Town and Country Planning Act, 1969