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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Puducherry - Subsection

Section 31(2) in Puducherry Town and Country Planning Act, 1969

(2)After the expiry of the period mentioned in sub-section (1), the Planning Authority shall appoint a Committee consisting of the Senior Town Planner and not more than two of its other members to consider the objections filed under subsection (1) and report on them within such time as the Planning Authority may fix in this behalf.