Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Tripura - Subsection

Section 48(1)(f) in Tripura Town and Country Planning Act, 1975

(f)ascertaining whether any land is being or has been developed in contravention of any provision of this Act or rules or regulations thereunder;