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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Tripura - Subsection

Section 137(3) in Tripura Municipal Act, 1994

(3)Notwithstanding anything contained in any other law for the time being in force, the Municipality may apportion the costs incurred under sub-section (1) or Sub-section (2) between the owner and the occupier in such manner as it consider just and reasonable.