Section 17 in Tripura Town and Country Planning Act, 1975
17. The power of the State Government in case of the default of the Planning Authority to prepare the Map and the Register.
(1)Where by virtue of the foregoing provisions of this Chapter a Map and a Register are to be prepared, then-(a)if within the period prescribed or within such period which the State Government has extended, no Map or Register has been prepared; or(b)if at any time the State Government is satisfied that the Planning Authority is not taking steps necessary to prepare such a Map or a Register within that period, the State Government may direct the Chief Town Planner to prepare the Map and the Register;(2)After preparation of the Map and the Register the Chief Town Planner shall submit the same to the Board, and the Board shall follow the procedure and exercise the powers of the Planning Authority under S. 16.(3)Any expenses incurred under this section in connection with the making of the Map and the Register with respect to the area of a Planning Authority shall be paid by the Planning Authority.
