Section 20 in Tripura Town and Country Planning Act, 1975
20. Development Plan prepared prior to the application of this Act to be deemed Development Plan under this Act.
- If any Local Authority has been declared as a Planning Authority for a Planning Area and the Local Authority has prepared a Development Plan for the Planning Area before the application of this Act to that area, the Development Plan already prepared may be deemed to be a Development Plan under S. 18 or S. 19 of this Act.
