Section 41 in Tripura Town and Country Planning Act, 1975
41. Appeal against assessment.
(1)If any person, liable for the development charge referred to in S. 40 is dissatisfied with the order of assessment, he may, within such time and in such manner as may be prescribed appeal to the Board.(2)On an appeal made to the Board under sub-section (1) the Chief Town Planner shall, after giving reasonable opportunity of being heard to such person and the Planning Authority concerned, make a report to the Board.(3)The Board may, after taking into consideration the aforesaid report and if it deems necessary, giving a reasonable opportunity of being heard to such person and the Planning Authority concerned, pass such order as it deems fit.
