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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Tripura - Subsection

Section 142(1) in Tripura Municipal Act, 1994

(1)A Municipality may within the Municipal area if necessary in collaboration with or through other local bodies or agencies undertake construction of water-works and operate, manage or Maintain any water work intended to serve the inhabitants of the municipal area. For water work out side Municipal area approval of the State Government shall be required.