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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(3)(a) in Tripura Town and Country Planning Act, 1975

(a)indicate, define and provide for-
(i)all such matters including planning, standards, gross and new designs and guiding principles the Planning Authority may consider expedient to be indicated, defined and provided for in the Development Plans;
(ii)detailed development of specific areas for housing, shopping centers, industrial areas and civic centers, educational and cultural institutions;
(iii)control and architectural features, elevation and frontage of buildings and structures;
(iv)a five year development programme within the frame-work of the staging referred to in Cl. (d) of sub-section (2);