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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Tripura - Subsection

Section 135(2) in Tripura Municipal Act, 1994

(2)If any notice issued under sub-section (1) is not duly complied with the Municipality may, with the assistance of the police or any employee of the Municipality, if necessary take such steps as it may deem fit to stop the continuance of the unlawful work.