Section 17(1) in Tripura Town and Country Planning Act, 1975
(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;
