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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(2) in Tripura Town and Country Planning Act, 1975

(2)After the expiry of the period mentioned in sub-section (1) the Planning Authority shall appoint a committee consisting of the Town Planning Officer and not more than two of its other members, to consider the objections filed under sub-section (1) and report on them within such time as the Planning Authority may fix in this behalf.