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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Puducherry - Subsection

Section 37(3)(b) in Puducherry Town and Country Planning Act, 1969

(b)On receipt of the advice of the Town and Country Planning Department and on payment of the development charges as assessed by that department, the Planning Authority shall pass orders -
(i)granting permission unconditionally; or
(ii)granting permission subject to such conditions as it may think fit; or
(iii)refusing permission.