Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Tripura - Subsection Section 25(4) in Tripura Town and Country Planning Act, 1975 (4)A Development Plan shall not, either before or after it has been approved, be questioned in any manner in any legal proceedings whatsoever.
