Section 33(5) in Puducherry Town and Country Planning Act, 1969
(5)[ Subject to the provisions of paragraph 3 of the Schedule, the notification under this section shall be deemed and have the same effect as a declaration under section 6 of the Land Acquisition Act, 1894 (Central Act 1 of 1894), except where a declaration under the last mentioned section has been previously made and is in force] [Inserted by Act, 15 of 1971, section 4. w.e.f 15-7-1972.].
