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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Puducherry - Subsection

Section 44(1)(i) in Puducherry Town and Country Planning Act, 1969

(i)in cases specified in clauses (a), (c) or (e) of sub-section (1) of section 43 to restore the land to its condition before the said development took place;