Section 11 in Tripura Town and Country Planning Act, 1975
11. Functions and powers of the Planning Authorities.
- Subject to the provisions of this Act, the rules framed thereunder and any directions which the State Government may give, the functions of every Planning Authority shall be, and it shall have power to-(a)prepare and execute a Master-Plan;(b)prepare a present Land Use Map;(c)prepare an Outline Development Plan ;(d)prepare a Comprehensive Development Plan ;(e)prescribe use of land within its area;and for these purposes it may carry out or cause to be carried out surveys of its Planning Area and to prepare report or reports of such surveys ; and to perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed.
