Section 23 in Tripura Town and Country Planning Act, 1975
23. Public notice of the preparation of the Development Plan.
(1)As soon as may be, after the Planning Authority has received the consent of the State Government to the publication of the notice under sub-section (2) of S. 22, the Planning Authority shall publish the public notice in the official Gazette and in one or more local newspapers, of the preparation of the Development plan and the place or places where copies of the same may be inspected, inviting objections in writing from any person with respect to the Development Plan within such period as may be specified in the notice:Provided that such period shall not be less than two months from the date of publication of the notice in the official Gazette.(2)After the expiry of the period mentioned in sub-section (1) the Planning Authority shall appoint a committee consisting of the Town Planning Officer and not more than two of its other members, to consider the objections filed under sub-section (1) and report on them within such time as the Planning Authority may fix in this behalf.(3)The committee so appointed shall have power to co-opt any other person, such co-option being subject to the provision of S. 13.(4)Such committee shall allow a reasonable opportunity of being heard, to any person, including representatives of Government departments or Local Authorities who has filed any objection, and who has made a request for being so heard.(5)As soon as may be, after the receipt of the report from the committee, but not later than the time prescribed by the rules, the Planning Authority shall consider the report of the committee and may make such amendments in the Development Plan, with or without modifications, together with the report of the committee to the Board and to the State Government.
