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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Tripura - Subsection

Section 40(2) in Tripura Town and Country Planning Act, 1975

(2)The Planning Authority shall, on such application being made, or if no such application in made, after serving a notice on the person liable for development charge, determine whether or not, and if so, what development charge is leviable in respect of that development or use.