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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Tripura - Subsection

Section 67(2) in Tripura Town and Country Planning Act, 1975

(2)If in, or in connection with, the exercise of its powers and discharge of its functions by any Planning Authority under this Act, any dispute arises between the Planning Authority, the Local Authority, the Board and the State Government, the decision of the State Government on such disputes shall be final.