Section 71 in Tripura Town and Country Planning Act, 1975
71. Power to make regulations.
- Any Planning Authority may, with the previous approval of the State Government, make regulations consistent with this Act and the rules thereunder, to carry out the purposes of this Act, and without prejudice to the generality of this power such regulations may provide for-(a)the lime and place of holding and procedure to be followed in meetings of the Planning Authority and the number of members necessary to form a quorum therein;(b)the powers and duties of the officers and employees of the Planning Authority;(c)the salaries, allowances and conditions of service of the officers and employees of the Planning Authority;(d)the terms and conditions for the continuance of the use of any land used otherwise than in conformity with Development Plan;(e)any other matter which has to be or may be prescribed by regulations.
