(1)Subject to the provisions of the Tripura Town & Country Planning Act, 1975, the State Government may, by Notification, declare an area to be an Urban Development Region of a Municipality comprising-(i)the area within the jurisdiction of the Municipality, and(ii)such other fringe areas adjoining and around the Municipal area as may be deemed necessary to be included therein by the State Government.(2)Whenever an Urban Development Region of Municipality has been so declared, the Municipality may prepare a master plan for upgradation of the human settlement within such region.
