Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tripura - Subsection

Section 47(1) in Tripura Town and Country Planning Act, 1975

(1)Every Planning Authority shall constitute for the benefit of its whole-time paid members and of its officers and other employees, hi such manner and subject to such conditions as may be prescribed by the rules, such pension and provident funds as it may deem fit.