Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 151] [Entire Act] State of Tripura - Subsection Section 151(1) in Tripura Municipal Act, 1994 (1)No new well, tube-well, tank, pond, cistern or fountain shall be dug or constructed without the previous permission, in writing of the Municipality.
