Section 16(1) in Tripura Town and Country Planning Act, 1975
(1)After the preparation of the Map, the Planning Authority shall publish a public notice of the preparation of the Map and the Register and of the place or places where copies of the same may be inspected, inviting objections in writing from any person with respect to the Map and the Register within 30 days of the publication of such notice :Provided that if a Local Authority has been declared as a Planning Authority for any area and it has prepared a map or a register or both of the area before the application of this Act to that area, the map or the register already prepared shall be deemed to be a Map and Register under S. 15.
