Section 16 in Tripura Town and Country Planning Act, 1975
16. Notice of the preparation of the Map and the Register.
(1)After the preparation of the Map, the Planning Authority shall publish a public notice of the preparation of the Map and the Register and of the place or places where copies of the same may be inspected, inviting objections in writing from any person with respect to the Map and the Register within 30 days of the publication of such notice :Provided that if a Local Authority has been declared as a Planning Authority for any area and it has prepared a map or a register or both of the area before the application of this Act to that area, the map or the register already prepared shall be deemed to be a Map and Register under S. 15.(2)After the expiry of the period mentioned in sub-section (1) the Town Planning Officer of the Planning Authority or a committee appointed by the Planning Authority for the purpose shall, after allowing a reasonable opportunity of being heard to all the persons who have filed the objections, make a report to the Planning Authority.(3)The Planning Authority shall consider the report as submitted under sub-section (2) and may make such modification in the Map or the Register or both as it considers proper and adopt the Map and the Register by a resolution.(4)As soon as may be, after the adoption of the Map and the Register, the Planning Authority shall publish a public notice of the adoption of the Map and the Register and the place or places where the copies of the same may be inspected and shall submit copies of the Map and the Register to the Board and the State Government.(5)A copy of such public notice shall also be published in the official Gazette. The publication of the copy of the public notice in the official Gazette in respect of the Map and the Register shall be conclusive evidence that the Map and the Register have been duly prepared and adopted.
