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State of Tripura - Section

Section 163 in Tripura Municipal Act, 1994

163. Combined drainage's for group of building.

- If it appears to the Municipality that a group or block of buildings may be drained more economically and advantageously in combination than separately, and if a municipal sewer or drain of sufficient size already exists or is about to be constructed within the reasonable reach of such group or block of buildings, the Municipality may cause such group or block of buildings to be so drained, and the expenses thereby incurred shall be record from the owners of such buildings in such proportions as the Municipality may deem fit.