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[Cites 0, Cited by 1] [Section 45] [Entire Act]

State of Puducherry - Subsection

Section 45(1) in Puducherry Town and Country Planning Act, 1969

(1)Where any development of land as described in section 43 is being carried out but has not been completed, the Planning Authority may serve on the owner and the person carrying out the development a notice requiring the development of land to be discontinued from the time of the service of such notice.