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State of Tripura - Section

Section 51 in Tripura Town and Country Planning Act, 1975

51. Notices etc, to fix reasonable time.

- Where any notice, order or other document issued or made under this Act or any rules or regulations made thereunder requires anything to be done for the doing of which no time is fixed in this Act or rules or regulations thereunder the notice, order or other document shall specify a reasonable tune for doing the same.