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State of Tripura - Section

Section 224 in Tripura Municipal Act, 1994

224. Urban Development Committee.

(1)The State Government may, for the purpose of formulation of master plan for Urban Development Region or implementation of any Project or Scheme in pursuance thereof or for carrying out any activity arising out of it, constitute Urban Development Committee.
(2)Whenever Urban Development Committee is constituted, it shall be incumbent upon the Municipality to consult it in all matters of preparation of master plan and in all items of implementation.