Section 34(1)(c) in Tripura Town and Country Planning Act, 1975

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Tripura - Subsection

Section 34(1)(c) in Tripura Town and Country Planning Act, 1975

(c)in cases specified in Cl. (b) to pay the development charge and such penalty, if any, as may be prescribed by the rules, and in particular, any such notice may, for the purpose aforesaid require-

(i)the demolition or alteration of any buildings or works;

(ii)the carrying out on land, of any building or other operation; or

(iii)the discontinuance of any use of land :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 34(1)(c) in Tripura Town and Country Planning Act, 1975