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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Puducherry - Subsection

Section 22(1) in Puducherry Town and Country Planning Act, 1969

(1)As soon as may be after the declaration of a planning area, the Planning Authority shall, but not later than three years after such declaration or within such further period as the Government may from time to time extend but such extension being not exceeding four years, prepare and submit to the Board and the Government a Comprehensive Development Plan for the Planning area.