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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Puducherry - Subsection

Section 38(3)(iii) in Puducherry Town and Country Planning Act, 1969

(iii)removing or modifying the conditions, subject to which permission has been granted and imposing other conditions, if any, as it may think fit.