Section 35(2) in Tripura Town and Country Planning Act, 1975
(2)Where such notice has been served, the provisions of Cl. (a) of sub-section (3), sub-section (4) and sub-section (5) of S. 34 shall apply mutatis mutandis:Provided that provisions of Cl. (a) of sub-section (3) of S. 34 shall not apply and in spite of the filing of an application for permission for development or an appeal as provided in sub-section (2) of that section the notice shall continue to have full effect.
