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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tripura - Subsection

Section 22(1) in Tripura Town and Country Planning Act, 1975

(1)As soon as may be, after the Development Plan has been submitted to the Board and the State Government, but not later than the time prescribed by the rules, the State Government may direct the Planning Authority to make such modifications in the Development Plan as the State Government thinks fit and thereupon the Planning Authority shall make these modifications.