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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Puducherry - Subsection

Section 44(1)(ii) in Puducherry Town and Country Planning Act, 1969

(ii)in cases specified in clauses (b) of sub-section (1) of section 43 to restore the land to its condition before the said development, took place or to pay the development charge and such penalty if any, as may be prescribed by the rules;