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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(2)(a) in Tripura Town and Country Planning Act, 1975

(a)this Act and all notifications, rules, regulations, orders, directions and powers respectively issued, made or conferred under this Act shall cease to apply to the said area;