Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 61 in Tripura Town and Country Planning Act, 1975 61. Fine when realised to be paid to Planning Authority. - All fines realised in connection with prosecution under this Act shall be paid to the Planning Authority concerned.
