Section 52 in Puducherry Town and Country Planning Act, 1969
52. Disposal of land.
- The immovable property acquired under section 49 for the execution of any development plan shall be disposed of to any person or body (including a department of the Government or the local authority or the Central Government) intending to carry out such development on such land in the manner prescribed by the rules.CHAPTER - X Levy, Assessment and Recovery of Development Charge
