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State of Tripura - Section

Section 217 in Tripura Municipal Act, 1994

217. Recovery of tax from unathorised occupier.

- On failure of the owner to pay the tax a municipality may recover the same from any person who may be in unauthorised occupation of such land or building only in respect of the period of unauthorised occupation :Provided that recovery of such tax shall not by itself confer upon such person any right or title in the same land or buildings.