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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Tripura - Subsection

Section 29(2)(b) in Tripura Town and Country Planning Act, 1975

(b)The State Government on receipt of the proposals for development together with the objections of the Planning Authority, shall, in consultation with the Chief Town Planner, either approve the proposals with or without modifications or direct the concerned Department or Local Authority as the case may be, to make such modifications in the proposals as they considered necessary in the circumstances. The provision of sub-section (3) shall not apply in this case :