Section 7 in Tripura Town and Country Planning Act, 1975
7. Declaration of Planning Areas, their amalgamation, sub-divisions and inclusion of any area from the Planning Area.
(1)The State Government may, by notification, declare any area in the State of Tripura to be a Planning Area for the purposes of this Act, and on such declaration this Act shall apply to such area:Provided that no military cantonment or part of a military cantonment shall be included in any such area.(2)Every such notification shall define the limits of the area to which it relates.(3)The State Government may, after consultation with the Board, amalgamate two or more Planning Areas into one Planning Area, sub-divide a Planning Area into different Planning Areas, and include such divided areas in any other Planning Area.(4)The State Government may, by notification, direct that all or any of the rules, regulations, order, directions and power respectively made, issued, conferred and in force in any other Planning Area at the time, with such exceptions and adaptations and modifications as may be considered necessary by the State Government, shall apply to the area declared as amalgamated with or included in, a Planning Area under this section and such rules, regulations, bye-laws, orders, directions and power shall forthwith apply to such Planning Area without further publication.(5)When Planning Areas are amalgamated or sub-divided, such sub-divided area are included in other Planning Areas, the State Government shall after consulting the Board and the Planning Authority or Authorities concerned, frame a scheme determining what portion of the balance of the fund of the Planning Authority shall vest in the Planning Authority or Authorities concerned and in what manner the properties and liabilities of the Planning Authority or Authorities shall be apportioned amongst them and on the scheme being notified, the fund, property and liabilities shall vest and be apportioned accordingly.
