Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act] State of Tripura - Subsection Section 70(2)(p) in Tripura Town and Country Planning Act, 1975 (p)procedure for the Levey of development charges and exemption from it on any development or institution or change of any use of any land;