Section 21 in Tripura Town and Country Planning Act, 1975
21. Power of State Government in case of default of Planning Authority to prepare Development Plan.
(1)Where, by virtue of the foregoing provisions of this Act, a Development Plan is to be prepared-(a)if within the period prescribed or within such period which the State Government has extended, no Development Plan has been prepared; or(b)if at any time the State Government is satisfied that the Planning Authority is not taking steps necessary to prepare such a Development Plan within that period, the State Government may direct the Chief Town Planner to prepare the Development Plan.(2)After preparation of the Development Plan, the Chief Town Planner shall submit the Development Plan to the Board and the Board shall follow the procedure and exercise the powers of the Planning Authority under S. 22,23,24 and 25.(3)Any expenses incurred under this section in connection with the preparation of the Development Plan for the Planning Area of a Planning Authority, shall be paid by the Planning Authority.
