Section 23(1) in Tripura Town and Country Planning Act, 1975
(1)As soon as may be, after the Planning Authority has received the consent of the State Government to the publication of the notice under sub-section (2) of S. 22, the Planning Authority shall publish the public notice in the official Gazette and in one or more local newspapers, of the preparation of the Development plan and the place or places where copies of the same may be inspected, inviting objections in writing from any person with respect to the Development Plan within such period as may be specified in the notice:Provided that such period shall not be less than two months from the date of publication of the notice in the official Gazette.
