Section 9(6) in Tripura Town and Country Planning Act, 1975
(6)In case where a Local Authority is appointed as a Planning Authority the provisions of sub-section (3) of S. 9, S. 10, S. 12 and S. 14 shall not apply but the provisions of this Act under which the Local Authority is constituted shall continue to apply to it in respect of matters covered by these sections.
