Section 37 in Tripura Town and Country Planning Act, 1975
37. Interim provision pending preparation of Development Plan.
- Where a planning Authority, in the exercise of its functions and power with respect to any area under it, is required to have regard to the provisions of a Development Plan before such Development Plan has become operative, the Planning Authority shall have regard to the provisions which in its opinion will be required to be included for securing the proper planning of the concerned area.
