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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Puducherry - Subsection

Section 78(2)(a) in Puducherry Town and Country Planning Act, 1969

(a)when permission for development in respect of any land has been obtained under this Act, such development shall not be deemed to be unlawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such law for such development has not been obtained.