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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Puducherry - Subsection

Section 45(4) in Puducherry Town and Country Planning Act, 1969

(4)If such notice is not complied forthwith, the Planning Authority or such officer of the Planning Authority who may be authorised in this behalf may require any police officer to remove such person and all assistants and workmen from the land at anytime after the service of such notice and such police officer shall comply with the requisition accordingly.