Section 15 in Tripura Town and Country Planning Act, 1975
15. Preparation of present Land Use Map and Register.
- As soon as may be, after its constitution every Planning Authority shall, not later than six months after its constitution or within such time as the State Government may, from time to time extend, prepare a present Land Use Map and a Land Use Register (hereinafter called the Map and the Register respectively) in the form to be prescribed indicating the present use of every piece of land in the Planning Area.
