Section 22 in Tripura Town and Country Planning Act, 1975
22. Consent of the State Government to the publication of notice of preparation of Development Plan.
(1)As soon as may be, after the Development Plan has been submitted to the Board and the State Government, but not later than the time prescribed by the rules, the State Government may direct the Planning Authority to make such modifications in the Development Plan as the State Government thinks fit and thereupon the Planning Authority shall make these modifications.(2)The State Government shall, after the modifications, if any, directed by it, have been made, give its consent to the publication of a public notice under sub-section (1) of S. 23, of the preparation of the Development Plan to the Planning Authority.
