Section 35(5) in Tripura Town and Country Planning Act, 1975
(5)After the requisition under sub-section (4) has been complied with, the Planning Authority or such officer of the Planning Authority who may be Authorised in this behalf may, if necessary, depute by a written order, a police officer or any officer or employee of the Planning Authority to watch the land in order to ensure that the development is not continued.
