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State of Puducherry - Section

Section 48 in Puducherry Town and Country Planning Act, 1969

48. Acquisition of land for purposes of Development Plan to be deemed for a public purpose.

- Land needed for purposes of Development Plan whether contemplated, notified or sanctioned shall be deemed to be land needed for a public purpose within the meaning of the Land Acquisition Act, 1894 (Central Act 1 of 1894).