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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Tripura - Subsection

Section 70(2)(i) in Tripura Town and Country Planning Act, 1975

(i)the time within which the State Government is to direct modifications in or to give its consent for publication of notice of preparation of, and approval to, any Development Plan;