Section 40(1)(b) in Puducherry Town and Country Planning Act, 1969

[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Puducherry - Subsection

Section 40(1)(b) in Puducherry Town and Country Planning Act, 1969

(b)in a case where permission to develop the land was granted subject to conditions that the land cannot be rendered capable of reasonably beneficial use by carrying out the permitted development in accordance with these conditions, he may, within three months and in the manner prescribed by the rules, serve on the Government a notice (hereinafter referred to as an acquisition notice) requiring the Government to acquire his interest in the land.

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State of Puducherry - Subsection

Section 40(1)(b) in Puducherry Town and Country Planning Act, 1969