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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Puducherry - Subsection

Section 22(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 Comprehensive Development Plan, any such plan shall include such maps and such descriptive matters as may be necessary to explain and illustrate the proposals in the development plan.