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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(4) in Tripura Town and Country Planning Act, 1975

(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.