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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Puducherry - Subsection

Section 21(4) in Puducherry Town and Country Planning Act, 1969

(4)Subject to the provisions of the rules made under this Act for regulating the form and contents of the Interim Development Plan, any such plan shall include maps and such descriptive matters as may be necessary to explain and illustrate the proposals in the Interim Development Plan.