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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Tripura - Subsection

Section 98(2) in Tripura Municipal Act, 1994

(2)Every such notice shall specify a period within which objections will be received, and a copy of such notice shall be sent by post to every owner of, premises abutting on such street who is registered in respect of such premises on the books of the Municipality :