Section 54 in Tripura Town and Country Planning Act, 1975
54. Restriction on the summoning of officers and servants of the Board and Planning Authority.
- No Chairman, member or officer or servant of the Board or any planning Authority shall in any legal proceeding to which the Board or Planning Authority is not a party, be required to produce any register or document the contents of which can be proved under the preceding section by a certified copy or to appear as a witness to prove the matters and transactions recorded therein, except by an order of the Court made for special cause.
