Section 72 in Tripura Town and Country Planning Act, 1975
72. Dissolution of Planning Authorities.
(1)Where the State Government is satisfied that the purposes for which any Planning Authority was established under this Act have been substantially achieved so as to render the continued existence of the Planning Authority in the opinion of the State Government unnecessary, the State Government may, by notification in the official Gazette, declare that the Planning Authority shall be dissolved with effect from such date as may be specified in the notification ; and the Planning Authority shall be deemed to be dissolved accordingly.(2)From the said date-(a)all properties, funds and dues which are vested in or realisable by the Planning Authority shall vest in, or be realisable by the State Government;(b)all liabilities which are enforceable against the Planning Authority shall be enforceable against the State Government; and(c)for the purpose of realising properties, funds and dues referred to in Cl. (a), the functions of the Planning Authority shall be discharged by the State Government.
