Section 66(3) in Tripura Town and Country Planning Act, 1975
(3)Any Planning Authority may, by a resolution, direct that any power exercisable by it under this Act, rules or regulations thereunder except the power to prepare any Development Plan or to make regulations, may also be exercised by a Local Authority, or any officer of the Planning Authority or any officer of the State Government with the previous consent of the State Government as may be mentioned therein in such cases and subject to such conditions, if any, as may be specified therein.
