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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(2) in Tripura Town and Country Planning Act, 1975

(2)Any person associated with the Planning Authority under sub-section (1) for any purpose shall have a right to take part in the discussions of the Planning Authority relevant to that purpose but shall not have a right to vote at a meeting and shall not be member for any other purpose.