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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Tripura - Subsection

Section 70(2)(o) in Tripura Town and Country Planning Act, 1975

(o)the manner in which an acquisition notice is to be served and claim for compensation is to be made, the time within which such claim is to be made and the procedure to be followed for assessment of compensation;