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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Tripura - Subsection

Section 119(1)(b) in Tripura Municipal Act, 1994

(b)that in any locality specified in such notice there shall be allowed the erection of only detached or semi-detached building or both or row-houses and that the land appurtenant to each such building shall be of an area not less than specified in such notice ; or