Section 66(1) in Tripura Town and Country Planning Act, 1975
(1)The Board may, by a resolution, direct that any power exercisable by it under this Act, rules or regulations thereunder may also be exercised by any Planning Authority, Local Authority, or any officer of the Board, or any officer of the State Government with the previous consent or the State Government, in such case and subject to such conditions, if any, as may be specified therein.
