Section 32(1)(a) in Tripura Town and Country Planning Act, 1975

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(1)(a) in Tripura Town and Country Planning Act, 1975

(a)where the permission relates to the carrying out of building or other operations, no such order-

(i)shall affect such of the operations as have been previously carried out;

(ii)shall be passed after these operations have been completed;