Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Tripura - Subsection

Section 166(2) in Tripura Municipal Act, 1994

(2)The Chairperson may, without notice, cause to be removed or altered, any building, well, fence or structure constructed in contravention of the provisions of this section or any unauthorised encroachment, whatsoever at any time for reasons to be recorded in writing.