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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(3) in Tripura Town and Country Planning Act, 1975

(3)The Chairman or any member except those nominated by the local bodies as provided in Cl. (c) of sub-section (3) of S. 9 may resign his membership of the Planning Authority giving notice in writing to the State Government and on such resignation being accepted he shall cease to be a member of that Planning Authority.