Section 4(2) in Tripura Town and Country Planning Act, 1975
(2)In particular and without prejudice to the generality of the foregoing provisions, the Board may, and shall, if required by the State Government-(a)prepare and supervise the Master Plan;(b)give general supervision and guidance for the implementation of the projects;(c)direct the preparation of Development Plans by Local Planning Authorities;(d)undertake, assist and encourage the collection, maintenance and publication of statistics, bulletins and monographs on planning and its methodology;(e)prepare and furnish reports relating to the working of this Act;(f)undertake, assist and advise on the co-ordination in the planning and implementation of physical development programmers;(g)perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed.
