Section 50 in Tripura Town and Country Planning Act, 1975
50. Public notice how to be made known.
- Every public notice given under this Act or rules or regulations thereunder shall be in writing over the signature of the Secretary to the Board or any Planning Authority or such other officer who may be authorised in this behalf by the Board or any Planning Authority and shall be widely made known in the locality to be affected thereby by affixing copies thereof hi conspicuous public places within the said locality, or by publishing the same by beat of drum or by advertisement hi a local newspaper and by such other means which the Secretary to the Board or the Planning Authority thinks fit.
