Section 32(2) in Tripura Town and Country Planning Act, 1975
(2)When permission is revoked or modified by an order made under the last foregoing sub-section if the owner claims from the Planning Authority within the time and in the manner prescribed, compensation for the expenditure incurred in carrying out the works after the grant of permission and in accordance with such permission which had been rendered abortive by the revocation or modification, the Planning Authority shall, after giving the owner reasonable opportunity of being heard by the Town Planning Officer, and after considering the Town Planning Officer's report, assess and offer such compensation to the owner as it thinks fit.
