Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Puducherry - Subsection

Section 37(3)(a) in Puducherry Town and Country Planning Act, 1969

(a)The Planning Authority shall, on receipt of the application refer it to the Town and Country Planning Department for advice and for assessment of the development charges as specified in this Act.