Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Tripura - Subsection Section 10(4) in Tripura Town and Country Planning Act, 1975 (4)Any vacancies created in respect of Cls. (a), (b) and (d) of sub-section (3) of S. 9, shall be filled by fresh appointment by the State Government.
