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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tripura - Subsection

Section 41(3) in Tripura Town and Country Planning Act, 1975

(3)The Board may, after taking into consideration the aforesaid report and if it deems necessary, giving a reasonable opportunity of being heard to such person and the Planning Authority concerned, pass such order as it deems fit.