Section 26 in Tripura Town and Country Planning Act, 1975
26. Amendment of Development Plans and minor changes.
(1)At any time after the date on which the Development Plan for an area comes into operation, and at least once in every ten years after that date the Planning Authority shall, after carrying out such fresh surveys as may be considered necessary or directed by the Board and the State Government, prepare after consultation with the Local Authorities concerned, if any, and submit to the Board and the State Government, a Development Plan for any alteration or additions considered necessary by the Planning Authority to the Development Plan in operation.(2)The provisions of Ss. 23, 24 and 25 with such modifications as may be necessary shall apply to such a Development Plan.(3)At any time after the date on which the Development Plan for an area comes into operation, the Planning Authority may, with the prior approval of the State Government, make such minor changes in the Development Plan as may be necessitated by typographical and cartographical errors and omissions, details of proposals not fully indicated in the plan or changes arising out of the implementation of the proposals in the Development Plan, provided that-(a)all such changes are in the public interest; and(b)all such changes are notified to the public.
