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State of Tripura - Section

Section 170 in Tripura Municipal Act, 1994

170. Provision for temporary deposits.

- The Municipality shall provide in proper and convenient situations different receptacles, depots and places for the temporary deposits of-
(a)Rubbish,
(b)Offensive Matter,
(c)Trade Refuse,
(d)Carcasses of Dead Animals,
(e)Excrementitious and polluted Matter.