Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(5) in Tripura Town and Country Planning Act, 1975

(5)As soon as may be, after the receipt of the report from the committee, but not later than the time prescribed by the rules, the Planning Authority shall consider the report of the committee and may make such amendments in the Development Plan, with or without modifications, together with the report of the committee to the Board and to the State Government.