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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Tripura - Subsection

Section 154(m) in Tripura Municipal Act, 1994

(m)any other matter relating to the supply of water in respect of which this Act or any other Jaw for the time being in force makes no provision or makes insufficient provision and further provision is, in the opinion of the State Government, necessary.