Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Tripura - Subsection Section 38(2) in Tripura Town and Country Planning Act, 1975 (2)The charge shall be leviable on any person who undertakes or carries out such development and institutes or changes any such use.
