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State of Tripura - Section

Section 143 in Tripura Municipal Act, 1994

143. Power to lay or carry pipe or channel.

- For the purpose of providing or carrying out or maintaining a system of water supply the Municipality may lay or carry pipe or channer on, across, under or over any street or public place, and after giving a reasonable notice of not Jess than a month to the owner or the occupier, accross, under or over any private land or building whatever, situated within the limits of a Municipal area :Provided that a reasonable compensation shall be paid to the owner or the occupier for any damage at the times sustained by him through, or in consequence of, any such operation.