Section 24 in Tripura Town and Country Planning Act, 1975
24. Approval by the State Government.
- As soon as may be, after the submission of the Development Plan, but not later than the time prescribed by the rules, the State Government after consulting the Board, may, either approve the Development Plan or may approve it with such modifications as it may consider necessary, or may return the Development Plan to the Planning Authority to modify the plan or to prepare a fresh plan hi accordance with such directions as the State Government may issue in this behalf.
