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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tripura - Subsection

Section 41(2) in Tripura Town and Country Planning Act, 1975

(2)On an appeal made to the Board under sub-section (1) the Chief Town Planner shall, after giving reasonable opportunity of being heard to such person and the Planning Authority concerned, make a report to the Board.