Section 36(1)(iii) in Tripura Town and Country Planning Act, 1975

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Tripura - Subsection

Section 36(1)(iii) in Tripura Town and Country Planning Act, 1975

(iii)require such steps, as may be specified in the notice to be taken for the alteration or removal of any buildings or works, as the case may be, within such period, being not less than one month, as may be specified therein, after the service of the notice.

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State of Tripura - Subsection

Section 36(1)(iii) in Tripura Town and Country Planning Act, 1975