Section 2(k) in The Puducherry Prevention Of Anti-Social Activities Act, 2008
(k)“unauthorized structure” means any structure constructed without express permission in writing of the officer or authority having jurisdiction in such area required under the Puducherry Town and Country Planning Act, 1969 (Act No 13 of 1970), the Puducherry Municipalities Act, 1973 (Act No.9 of 1973) and the Puducherry Village and Commune Panchayats Act, 1973 (Act No.10 of 1973) or except in accordance with any other law for the time being in force in such area.
