Section 34(1) in Tripura Town and Country Planning Act, 1975
(1)Where any development of land has been carried out as described in S. 33, the Planning Authority may, within four years of such development, serve on the owner a notice requiring him, within such period being not less than one month, a& may be specified therein, after the service of the notice, to take such steps as may be specified in the notice:(a)in cases specified in Cls. (a), (c) or (e) thereof to restore the land to its condition before the said development took place;(b)in cases specified in Cl. (d) or (f) thereof to secure compliance with the conditions or with the permission as modified;(c)in cases specified in Cl. (b) to pay the development charge and such penalty, if any, as may be prescribed by the rules, and in particular, any such notice may, for the purpose aforesaid require-(i)the demolition or alteration of any buildings or works;(ii)the carrying out on land, of any building or other operation; or(iii)the discontinuance of any use of land :Provided that in the case the notice required the discontinuance of any use of land, the Planning Authority shall serve a notice on the occupier also.
