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[Cites 0, Cited by 0] [Section 34(6)] [Section 34] [Entire Act]

State of Tripura - Subsection

Section 34(6)(a) in Tripura Town and Country Planning Act, 1975

(a)prosecute the owner for not complying with the notice and in the case where the notice required the discontinuance of the use of land, any other person also who uses the land or causes or permits the land to be used in contravention of the notice; and