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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Tripura - Subsection

Section 150(3) in Tripura Municipal Act, 1994

(3)[ An authorised officer of the Municipality may, if satisfied that any pump or other apparatus have been installed by any person to unauthorisedly suck drinking water from the supply line, seize, take into possession and initiate confiscation proceeding in such manner as may be prescribed.] [Inserted by The Tripura Municipal (Amendment) Act, 2000. w.e.f 6-10-2000.]