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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Puducherry - Subsection

Section 76(2) in Puducherry Town and Country Planning Act, 1969

(2)Every meeting of the Board and Planning Authority the minutes of the proceedings of which have been duly signed as prescribed in sub-section (4) of section 6 and sub-section (4) of section 14 shall be taken to have been duly convened and to be free from all defects and irregularities.