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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of Tripura - Subsection

Section 40(4)(b) in Tripura Town and Country Planning Act, 1975

(b)where the application relates to the carrying out of any development, the Planning Authority may refuse to assess the development charge payable in respect thereof, unless it is satisfied that the applicant has an interest in the land sufficient to enable him to carry out such development, or that the applicant is able to obtain such interest and that the applicant will carry out the development within such period as the Planning Authority considers appropriate;