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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tripura - Subsection

Section 35(1) in Tripura Town and Country Planning Act, 1975

(1)Where any development of land as described in S. 33 is being carried out but has not been completed, the Planning Authority may serve on the owner and the person carrying out the development a notice requiring the development of land to be discontinued from the time of the service of such notice.