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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Tripura - Subsection

Section 115(1) in Tripura Municipal Act, 1994

(1)Before utilising, selling, leasing out otherwise disposition of any land or building as plots for construction of buildings thereon, the owner thereof shall send to the Municipality a written application for approval with a layout plan of the land showing the street or streets with any existing public or private streets and the manner of disposing of the application shall be such as may be determined by the Municipality by regulations.