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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tripura - Subsection

Section 34(4) in Tripura Town and Country Planning Act, 1975

(4)On an appeal made to the Board under sub-section (2) the Chief Town Planner or any other person or committee appointed by the Board in this behalf shall, after allowing a reasonable opportunity of being heard to the appellant and the Planning Authority concerned, submit a report to the Board.