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

State of Tripura - Subsection

Section 9(7) in Tripura Town and Country Planning Act, 1975

(7)The Local Authority for the purpose of performing the functions of a Planning Authority specified under this Act shall set up a Planning Committee composed as under:
(a)a Chairman;
(b)a Town Planning Officer, who shall also be the Member-Secretary to the committee;
(c)five other members, two of whom shall be appointed by the State Government.