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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tripura - Subsection

Section 35(4) in Tripura Town and Country Planning Act, 1975

(4)If such notice is not complied with forthwith the Planning Authority or such officer of the Planning Authority, who may be authorised in this behalf, may require any police officer to remove such person and all assistants and workmen from the land at any tune after the service of such notice and such police officer shall comply with requisition accordingly.