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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tripura - Subsection

Section 43(4) in Tripura Town and Country Planning Act, 1975

(4)The State Government may make such grants, advances and loans to any Planning Authority as it may deem necessary for the performance of the functions under this Act ; and all grants, loans and advances made shall be on such terms and conditions as the State Government may determine.