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] [Section 43(1)] [Section 43] [Entire Act] State of Tripura - Subsection Section 43(1)(b) in Tripura Town and Country Planning Act, 1975 (b)all development charges or other charges or fees received by the planning Authority under this Act or rules or regulations thereunder ;