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

State of Tripura - Subsection

Section 45(2) in Tripura Town and Country Planning Act, 1975

(2)The accounts of every Planning Authority shall be subject to audit annually by the Accountant General of the State and any expenditure incurred by him in connection with such audit shall be payable by the Planning Authority to the Accountant General.