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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(1) in Tripura Town and Country Planning Act, 1975

(1)The Board shall meet at such times and places and shall subject to the provisions of sub-section (2) and (3), observe the procedure as may be prescribed in regard to the transaction of its business at such meeting.