Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Tripura - Subsection Section 8(1) in Tripura Town and Country Planning Act, 1975 (1)The State Government may, by notification in the official Gazette, withdraw from the operation of this Act the whole or a part of any Planning Area declared thereunder.
