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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Puducherry - Subsection

Section 41(5) in Puducherry Town and Country Planning Act, 1969

(5)If the owner does not accept the compensation and gives notice, within such time as may be prescribed, of his refusal to accept, the Planning Authority shall refer the matter for the adjudication of the Court and the decision of the Court shall be final and be binding on the owner and Planning Authority.