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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tripura - Subsection

Section 7(3) in Tripura Town and Country Planning Act, 1975

(3)The State Government may, after consultation with the Board, amalgamate two or more Planning Areas into one Planning Area, sub-divide a Planning Area into different Planning Areas, and include such divided areas in any other Planning Area.