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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Puducherry - Subsection

Section 33(4) in Puducherry Town and Country Planning Act, 1969

(4)Subject to the provisions of sub-section (3); a Development Plan shall not, either before or after it has been approved, be questioned in any manner, in any legal proceedings whatsoever.