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State of Puducherry - Section

Section 55 in Puducherry Town and Country Planning Act, 1969

55. Appeals against assessment.

(1)If any person liable for such Development Charge is dissatisfied with the order of assessment, he may, within such time and in such manner as may be prescribed, appeal to the Board.
(2)On an appeal made to the Board under sub-section (1), the Board shall pass such order as it deems fit.