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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tripura - Subsection

Section 3(2) in Tripura Town and Country Planning Act, 1975

(2)The Board shall consist of a Chairman and not less than four, and not more than fourteen other members appointed by the State Government, of which at least one shall be a member of the Legislative Assembly ; and the State Government may, if it thinks fit, appoint one of the members as Vice-Chairman of the Board.