Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of Tripura - Subsection

Section 40(4)(a) in Tripura Town and Country Planning Act, 1975

(a)where permission under Chapter VII has not been granted for carrying out the said development, the Planning Authority may postpone the assessment of the development charge;