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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(5) in Tripura Town and Country Planning Act, 1975

(5)The State Government may, in consultation with the Board, appoint a Local Authority as the Planning Authority for the area of that Local Authority and for such other contiguous or adjacent area or areas as the State Government may declare as the Planning Area under S. 7.