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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Tripura - Subsection

Section 223(1) in Tripura Municipal Act, 1994

(1)Subject to the provisions of the Tripura Town & Country Planning Act, 1975, the State Government may, by Notification, declare an area to be an Urban Development Region of a Municipality comprising-
(i)the area within the jurisdiction of the Municipality, and
(ii)such other fringe areas adjoining and around the Municipal area as may be deemed necessary to be included therein by the State Government.