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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Tripura - Subsection

Section 69(2)(b) in Tripura Town and Country Planning Act, 1975

(b)when permission for such development has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.