Section 32(1) in Tripura Town and Country Planning Act, 1975
(1)If it appears to a Planning Authority that it is expedient, having regard to the Development Plan prepared, under preparation or to be prepared and to any other material considerations, that any permission to develop land granted under this Act or any other law, should be revoked or modified, the Planning Authority may, by an order, revoke or modify the permission to such extent as appears to it to be necessary:Provided that-(a)where the permission relates to the carrying out of building or other operations, no such order-(i)shall affect such of the operations as have been previously carried out;(ii)shall be passed after these operations have been completed;(b)where permission relates to a change of use of land, no such order shall be passed at any time after the change has taken place.
