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State of Tripura - Section

Section 233 in Tripura Municipal Act, 1994

233. Filling in of pools etc. which are nuisance.

- If any place, due to accumulation of water or otherwise is or is likely to become a breeding place of mosquitoes or in any other respect, becomes a nuisance, the Municipality may by notice require the owner or the person having control thereof to take such measures as it may direct.