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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act] State of Tripura - Subsection Section 34(1)(a) in Tripura Town and Country Planning Act, 1975 (a)in cases specified in Cls. (a), (c) or (e) thereof to restore the land to its condition before the said development took place;