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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Tripura - Subsection

Section 187(1) in Tripura Municipal Act, 1994

(1)No commodity or article or animal or bird shall be sold or exposed for sale by a hawker or squatter in any place in the Municipal Area except within the confines of any Municipal market or licensed private market without the permission of the Municipality.