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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Puducherry - Subsection

Section 18(4) in Puducherry Town and Country Planning Act, 1969

(4)Within thirty days after the adoption of the Map and the Register, the Planning Authority shall publish a public notice of the adoption of the Map and the Register and the place or places where the copies of the same may be inspected and shall submit copies of the Map and the Register to the Board and the Government.