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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Tripura - Subsection

Section 72(2)(a) in Tripura Town and Country Planning Act, 1975

(a)all properties, funds and dues which are vested in or realisable by the Planning Authority shall vest in, or be realisable by the State Government;