Section 66 in Tripura Town and Country Planning Act, 1975
66. Power to delegate.
(1)The Board may, by a resolution, direct that any power exercisable by it under this Act, rules or regulations thereunder may also be exercised by any Planning Authority, Local Authority, or any officer of the Board, or any officer of the State Government with the previous consent or the State Government, in such case and subject to such conditions, if any, as may be specified therein.(2)The Chief Town Planner may, by an order hi writing, delegate any power exercisable by him under this Act, rules or regulations to any officer of the Board, any Planning Authority or any Local Authority, hi such cases and subject to such conditions, if any, as may by specified therein.(3)Any Planning Authority may, by a resolution, direct that any power exercisable by it under this Act, rules or regulations thereunder except the power to prepare any Development Plan or to make regulations, may also be exercised by a Local Authority, or any officer of the Planning Authority or any officer of the State Government with the previous consent of the State Government as may be mentioned therein in such cases and subject to such conditions, if any, as may be specified therein.(4)The Town Planning Officer of any Planning Authority may, by an order in writing, delegate any power exercisable by him under this Act, rules or regulations to any officer of the Planning Authority or Local Authority concerned in such cases and subject to such conditions, if any, as may be specified therein.
