Section 19(3)(b) in Tripura Town and Country Planning Act, 1975

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State of Tripura - Subsection

Section 19(3)(b) in Tripura Town and Country Planning Act, 1975

(b)designate, as land subject to acquisition for any public purpose, and in particular, but without prejudice to the generality of this provision for the purpose of-

(i)the Union of India, the State, Local Authorities or any other Authority established by law and public utility concerns;

(ii)dealing satisfactory with the area of bad layout or obsolete development and slum areas and provision for re-allocation of population;

(iii)the provision of open spaces, parks and playground;

(iv)securing the use of the land in the manner specified in the Development Plan;

(v)any of the matters as are referred to in sub-section (2).

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State of Tripura - Subsection

Section 19(3)(b) in Tripura Town and Country Planning Act, 1975