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[Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act]

State of Puducherry - Subsection

Section 46(5)(a) in Puducherry Town and Country Planning Act, 1969

(a)If any person interested in the land in respect of which a notice is issued under this section claims that, by the reason of the compliance with the notice, the land will become incapable of reasonably beneficial use, he may within the period specified in the notice or within such period after the disposal of the appeal, if any, filed under sub-section (2) and in the manner prescribed, serve on the Government an acquisition notice requiring it to acquire his interests in the land.