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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Puducherry - Subsection

Section 37(1)(ii) in Puducherry Town and Country Planning Act, 1969

(ii)for the carrying out by the Central Government or the Government or any local authority of any works required for the maintenance or improvement of a highway, road or public street, being works carried out on land within the boundaries of such highway, road or public street;