Section 29(3)(a) in Tripura Town and Country Planning Act, 1975

[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

(a)the Planning Authority may pass as order-

(i)granting permission unconditionally; or

(ii)granting permission subject to such conditions as it may think fit; or

(iii)refusing permission;

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