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State of Tripura - Section
Section 39 in Tripura Town and Country Planning Act, 1975
39. Rates of the development charge.
- The development charge shall not exceed-| (a) | for the institution of use- | |
| (i) | for residence | Re. 0.50 per Sq. metre. |
| (ii) | for industry | Re. 100 per Sq. metre. |
| (iii) | for commerce | Re. 200 per Sq. metre. |
| (b) | for change of use- | |
| (i) | from agricultural to residence | Re. 0.50 per Sq. metre. |
| (ii) | from any agricultural to industry | Re. 100 per Sq. metre. |
| (iii) | from agricultural to commerce | Re. 200 per Sq. metre. |
| (iv) | from residence to industry | Re. 0.50 per Sq. metre. |
| (v) | from residence to commerce | Re. 1.50 per Sq. metre. |
| (vi) | from industry to residence | Re. 0.50 per Sq. metre. |
| (vii) | from industry to commerce | Re. 1.00 per Sq. metre. |
| (c) | for carrying on the development by erection or re-erection ofany building or works | Re. 0.10 per cubic metre of the content of suchbuilding or works. |