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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(2) in Tripura Town and Country Planning Act, 1975

(2)After the expiry of the period mentioned in sub-section (1) the Town Planning Officer of the Planning Authority or a committee appointed by the Planning Authority for the purpose shall, after allowing a reasonable opportunity of being heard to all the persons who have filed the objections, make a report to the Planning Authority.