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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(3) in Tripura Town and Country Planning Act, 1975

(3)The Planning Authority shall consider the report as submitted under sub-section (2) and may make such modification in the Map or the Register or both as it considers proper and adopt the Map and the Register by a resolution.