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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tripura - Subsection

Section 38(3) in Tripura Town and Country Planning Act, 1975

(3)Notwithstanding anything contained in sub-section (1) and (2), no development charge shall be levied on development, or institution of, or change of use of any land vested hi or under the control or possession of the Central Government, the State Government or any Local Authority.