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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tripura - Subsection

Section 46(2) in Tripura Town and Country Planning Act, 1975

(2)Every planning Authority shall prepare for every year a report of its activities during that year and submit the report to the State Government and the Board in such form on or before such date as may be prescribed by the rules.