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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Tripura - Subsection

Section 29(2)(a) in Tripura Town and Country Planning Act, 1975

(a)Any person or body (excluding a Department of the Central or the State Government or a Local Authority) intending to carry out any development on any land shall make an application in writing to the Planning Authority for permission in such form and containing such particulars and accompanied by such documents and plans as may be prescribed by the rules or the regulations: