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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tripura - Subsection

Section 22(2) in Tripura Town and Country Planning Act, 1975

(2)The State Government shall, after the modifications, if any, directed by it, have been made, give its consent to the publication of a public notice under sub-section (1) of S. 23, of the preparation of the Development Plan to the Planning Authority.