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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tripura - Subsection

Section 49(4) in Tripura Town and Country Planning Act, 1975

(4)For the purpose of enabling any documents to be served on the owner of any property, the Secretary to the Board or the Planning Authority or any other officer Authorised by the Board or the Planning Authority, in this behalf, may, by notice in writing require the occupier (if any) of the property to state the name and address of the owner thereof.