Section 48(2) in Tripura Town and Country Planning Act, 1975
(2)The power of the Chief Town Planner or the Board under sub-section (1) shall extend to the whole of the State of Tripura and the power of any Town Planning Officer or any Planning Authority under sub-section (1) shall extend only to its Planning Area and such other area which the State Government may have directed to be included in a Development Plan.
