Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 169 in Tripura Municipal Act, 1994 169. Collection removal. - For the purpose of securing efficient scavenging and cleansing of all streets, public places and premises within a Municipal Area, the Municipality shall make adequate arrangements for collection, removal and disposal of solid wastes.
