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[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Puducherry - Subsection

Section 54(4)(c) in Puducherry Town and Country Planning Act, 1969

(c)where the application relates to the institution or change of any use, the Planning Authority may refuse to assess the amount of Development Charge in respect thereof unless it is satisfied that the use will be instituted within such period as it considers appropriate.