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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tripura - Subsection

Section 7(1) in Tripura Town and Country Planning Act, 1975

(1)The State Government may, by notification, declare any area in the State of Tripura to be a Planning Area for the purposes of this Act, and on such declaration this Act shall apply to such area:Provided that no military cantonment or part of a military cantonment shall be included in any such area.