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 46(1)] [Section 46] [Entire Act]

State of Puducherry - Subsection

Section 46(1)(c) in Puducherry Town and Country Planning Act, 1969

(c)that any building or work should be altered or removed; the Planning Authority may, by notice served on the owner
(i)require the discontinuance of that use, or
(ii)impose such conditions, as may be specified in the notice on the continuance thereof, or
(iii)require such steps, as may be specified in the notice to be taken for the alteration or removal of any buildings or work, as the case may be, within such period, being not less than one month, as may be specified therein, after the service of the notice.