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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Tripura - Subsection

Section 122(3) in Tripura Municipal Act, 1994

(3)The Municipality shall consider all objections received within the period as aforesaid, giving any person affected by the notice an opportunity of being heard, and may, thereupon, make a final declaration with or without any notifications or may revoke the notice made under sub-section (1).