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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Tripura - Subsection

Section 65(2) in Tripura Town and Country Planning Act, 1975

(2)Every meeting of the Board and any Planning Authority, the minutes of the proceedings of which have been duly signed as prescribed in sub-section (4) of S. 6 and sub-section (4) of S. 12 shall be taken to have been duly convened and to be free from all defects and irregularity.