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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tripura - Subsection

Section 45(4) in Tripura Town and Country Planning Act, 1975

(4)The accounts of every Planning Authority as certified by the Accountant General or any other person appointed by him in this behalf together with the audit report thereon shall be forwarded annually to the State Government and the Board.