Section 36 in Tripura Town and Country Planning Act, 1975
36. Power to require removal of un-authorised development on use.
(1)If it appears to a Planning Authority that it is expedient in the interest of the proper planning of its areas (including the interests of amenities) having regard to the Development Plan prepared, or under preparation, or to be prepared, and to any other material consideration-(a)that any use of land should be discontinued; or(b)that any conditions should be imposed on the continuance thereof; or(c)that any buildings or works should be altered or removed;the Planning Authority may, by notice serve on the owner-(i)require the discontinuance of that use; or(ii)impose such conditions as may be specified in the notice, on the continuance thereof; or(iii)require such steps, as may be specified in the notice to be taken for the alteration or removal of any buildings or works, as the case may be, within such period, being not less than one month, as may be specified therein, after the service of the notice.(2)Any person aggrieved by such notice, may within the said period and in the manner prescribed, appeal to the Board.(3)If an appeal is filed under the last foregoing sub-section, the provisions of Cl. (a) of sub-section (3), sub-section (4) and (5) of S. 34 shall apply mutatis mutandis.
