Section 67 in Tripura Town and Country Planning Act, 1975
67. Control by the State Government.
(1)The Board and every Planning Authority shall carry out such directions as may be issued from time to time by the State Government for the efficient administration of this Act and every Planning Authority shall also carry out such directions as may be issued from time to time by the Board for the purpose.(2)If in, or in connection with, the exercise of its powers and discharge of its functions by any Planning Authority under this Act, any dispute arises between the Planning Authority, the Local Authority, the Board and the State Government, the decision of the State Government on such disputes shall be final.
