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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Puducherry - Subsection

Section 38(4) in Puducherry Town and Country Planning Act, 1969

(4)The Board may, by a resolution, delegate any of its functions and powers under this section to the Senior Town Planner on such occasion and subject to such conditions, if any, as may be specified, therein.