Section 34(6)(b) in Tripura Town and Country Planning Act, 1975

[Cites 0, Cited by 0] [Section 34(6)] [Section 34] [Entire Act]

State of Tripura - Subsection

Section 34(6)(b) in Tripura Town and Country Planning Act, 1975

(b)

(i)in the case of a notice requiring the demolition or alteration of any building or works or carrying out of any building or other operations, itself cause the restoration of the land to its condition before the development took place and secure the compliance with the conditions of the permission as modified, by taking such steps as the Planning Authority may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operations ; and

(ii)recover the cost of any expenses incurred by Planning Authority in this behalf from the owner as arrears of land revenue.

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State of Tripura - Subsection

Section 34(6)(b) in Tripura Town and Country Planning Act, 1975