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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tripura - Subsection

Section 46(1) in Tripura Town and Country Planning Act, 1975

(1)The Board shall prepare for every year a report on its activities during that year and submit the report to the State Government in such form and on or before such day as may be prescribed by the rules and the Government shall cause a copy of the report to be laid before the State Legislature.