Section 25 in Tripura Town and Country Planning Act, 1975
25. Coming into operation of the Development Plan.
(1)Immediately after the Development Plan has been approved by the State Government, the Planning Authority shall publish a public notice in the official Gazette and in a local newspaper, of the approval of the Development Plan and the place or places where copies of the Development Plan may be inspected.(2)From the date of publication of the aforesaid notice in the official Gazette the Development Plan shall come into operation.(3)After the coming into operation of the Comprehensive Development Plan, the Outline Development Plan shall stand modified or altered to the extent the proposals in the Comprehensive Development Plan are at variance with the Outline Development Plan.(4)A Development Plan shall not, either before or after it has been approved, be questioned in any manner in any legal proceedings whatsoever.
