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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tripura - Subsection

Section 66(2) in Tripura Town and Country Planning Act, 1975

(2)The Chief Town Planner may, by an order hi writing, delegate any power exercisable by him under this Act, rules or regulations to any officer of the Board, any Planning Authority or any Local Authority, hi such cases and subject to such conditions, if any, as may by specified therein.