Section 18(2)(c) in Tripura Town and Country Planning Act, 1975

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State of Tripura - Subsection

Section 18(2)(c) in Tripura Town and Country Planning Act, 1975

(c)indicate, define and provide-

(i)for existing and proposed highways, arterial roads, ring roads, and major streets under the State Government or local body concerned;

(ii)for existing and proposed other lines of communication, including railways, tramways, airports, canals;