Section 30 in Tripura Town and Country Planning Act, 1975
30. Appeal against grant of permission subject to conditions or refusal of permission.
(1)Any applicant aggrieved by an order passed under the last foregoing section, or if no order is passed under sub-section (3) of the last foregoing section, may appeal, within one month of the communication of that order to him, or after the expiry of the period of three months from the date of submitting the application in the manner and accompanied by such fees as may be prescribed by the rules, to the Board.(2)The Board, after receiving the appeal, may give a reasonable opportunity to the appellant and Planning Authority to be heard or it may cause the Chief Town Planner, or any other person appointed by him in this behalf, to give a reasonable opportunity to the appellant and the Planning Authority concerned to be heard and to submit thereafter his report on the appeal to the Board.(3)After hearing the appellant and the Planning Authority concerned or after considering the aforesaid report the Board may pass an order dismissing the appeal or allowing the appeal, while allowing the appeal the Board may pass an order by-(a)granting permission unconditionally; or(b)granting permission subject to such conditions as it may think fit; or(c)removing the conditions subject to which permission has been granted and imposing other conditions, if any, as it may think fit.(4)The Board may, by a resolution, delegate any of its functions and powers under this section to the Chief Town Planner, in such cases and subject to such conditions, if any, as may be specified therein.
