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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(4) in Tripura Town and Country Planning Act, 1975

(4)Subject to the provisions of the rules made under this Act for regulating the form and contents of the Comprehensive Development Plan, any such plan shall include such maps and such descriptive matters as may be necessary to explain and illustrate the proposals in the Development Plan.