Section 83 in Puducherry Town and Country Planning Act, 1969
83. Repeals and savings.
- The corresponding provisions of any law in force in the Union territory of Puducherry or in any area thereof relating to matters covered by this Act shall be deemed to have been repealed with effect from the date on which this Act comes into force, except as respects things done or omitted to be done thereunder before such repeal.[Schedule] [Schedule inserted by Act, 15 of 1971, section 6, w.e.f 15-7-1972.](See Section 51)Modifications to the Land Acquisition Act, 1894
