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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Tripura - Subsection

Section 29(1)(a) in Tripura Town and Country Planning Act, 1975

(a)without obtaining a certificate from the Planning Authority certifying that the development charge as leviable under this Act has been paid or that no such development charge is leviable; and