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State of Tripura - Section

Section 226 in Tripura Municipal Act, 1994

226. Power to make rules.

- The State Government may make rules providing for-
(a)the procedure of functioning of an Urban Development Committee;
(b)the method of preparation and enforcement of a master plan;
(c)the conditions of involvement of voluntary organisation; and
(d)such other matters as may be necessary to carry out the provisions of this Chapter.