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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Puducherry - Subsection

Section 40(5) in Puducherry Town and Country Planning Act, 1969

(5)Upon confirmation of the notice under sub-section (3) or (4), the Government shall proceed to acquire the land or that part of any land regarding which the notice has been confirmed within one year of the confirmation of the acquisition notice.