Section 30(3) in Tripura Town and Country Planning Act, 1975
(3)After hearing the appellant and the Planning Authority concerned or after considering the aforesaid report the Board may pass an order dismissing the appeal or allowing the appeal, while allowing the appeal the Board may pass an order by-(a)granting permission unconditionally; or(b)granting permission subject to such conditions as it may think fit; or(c)removing the conditions subject to which permission has been granted and imposing other conditions, if any, as it may think fit.
