Section 29(7) in Tripura Town and Country Planning Act, 1975
(7)The Planning Authority may, by a resolution, delegate any of its functions and powers under this section to-(a)any Local Authority;(b)any officer of the State Government with the previous approval of the State Government for such delegation ; or(c)any officer of the Planning Authority or Local Authority as may be mentioned therein. in such cases and subject to such conditions, if any, as may be specified therein.
