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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Puducherry - Subsection

Section 44(3)(ii) in Puducherry Town and Country Planning Act, 1969

(ii)If such permission as aforesaid is granted on the application, the notice shall not take effect, or if such permission is granted for the retention only of some buildings or works or for the continuance of use of only a part of the land, the notice shall not take effect regarding such buildings or works or such part of the land but shall have full effect regarding other buildings or works or other parts of the land.