Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tripura - Subsection

Section 29(4) in Tripura Town and Country Planning Act, 1975

(4)The Planning Authority in dealing with the applications for permission shall have regard to-
(a)the provisions of the Development Plan, as it has come into operation;
(b)the proposals or provisions which it thinks are likely to be made in any Development Plan under preparation, or to be prepared; and
(c)any other material consideration.