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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Puducherry - Subsection

Section 20(3) in Puducherry Town and Country Planning Act, 1969

(3)Any expenses incurred under this section in connection with the making of the Map and the Register with respect to the area of a Planning Authority shall be borne by the Planning Authority.CHAPTER - V Development Plans