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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Tripura - Subsection

Section 34(2)(a) in Tripura Town and Country Planning Act, 1975

(a)apply for permission under S. 29 of this Act for the retention on the land of any buildings or works or for the continuance of any use of the land, to which the notice relates; or