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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(1) in Tripura Town and Country Planning Act, 1975

(1)Each Planning Authority shall meet at such times and places and shall, subject to the provisions of sub-section (2) and (3), observe such procedure in regard to the transaction of business at its meetings as may be prescribed by regulations.