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Citedby 3 docs
Kumar Shree Digbijaysinhji vs Nanjisavdas & Ors on 23 July, 1968
Deputy Director Of ... vs Deen Bandhu Rai on 23 August, 1963
Serrao Francis Socorro vs Town And Country Planning Board ... on 7 July, 2000

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[Section 20] [Complete Act]
Central Government Act
Section 20(2) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(2) Permission to divert may be refused by the competent autho- rity only on the ground that the diversion is likely to cause a public nuisance or that it is not in the interest of the general public or that the holder is unable or unwilling to comply with the conditions that may be imposed under sub- section (3).