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 23] [Entire Act] State of Tripura - Subsection Section 23(3) in Tripura Town and Country Planning Act, 1975 (3)The committee so appointed shall have power to co-opt any other person, such co-option being subject to the provision of S. 13.
