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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Tripura - Subsection

Section 219(1) in Tripura Municipal Act, 1994

(1)Notwithstanding anything contained in any other law for the time being in force, a Municipality may, define the external limit of bustee or slum and prepare such improvement schemes for any bustee or slum for the purpose of effecting environmental or general improvement as it may consider necessary and the scheme shall be published and implemented in such manner as may be prescribed.