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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tripura - Subsection

Section 5(3) in Tripura Town and Country Planning Act, 1975

(3)The Chairman or any member may resign his membership of the Board by giving notice in writing to the State Government and on such resignation being accepted by the State Government, he shall cease to be a member of the Board.