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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(3)(c) in Tripura Town and Country Planning Act, 1975

(c)representatives of local bodies composed as below:
(i)hi the case of a Planning Area having only one local body within its jurisdiction, a representative nominated by that local body and the Chief Executive Officer of that local body ;
(ii)in the case of a Planning Area having two or more local bodies within its jurisdiction, five representatives of such local bodies as the State Government may consider necessary to be represented, nominated by the concerned local bodies; provided that the total number of such representatives does not exceed five;