Section 40(3) in Puducherry Town and Country Planning Act, 1969
(3)After receiving notice under sub-section (1), the Government shall appoint a person who shall give reasonable opportunity to the person interested serving the acquisition notice, the Planning Authority and the Board, to be heard and shall submit a report, thereon to the Government; after receiving such report; the Government -(a)if satisfied that the conditions specified in clause (a) or clause (b) of subsection (1), are not fulfilled, shall pass an order refusing to confirm the notice;(b)if satisfied that the conditions specified in clause (a) or clause (b) of subsection (1) are fulfilled regarding the land or any part of the land, shall pass an order -(i)confirming the notice; or(ii)directing the Planning Authority to grant such permission to develop the land or grant the permission subject to such conditions as will keep the land capable of reasonably beneficial use:Provided further that the Government shall not confirm the notice if the order appealed against was passed on the ground of not complying with any provisions of this Act, rules or regulations that may be applicable.
