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State of Tripura - Section

Section 164 in Tripura Municipal Act, 1994

164. Power to enforce drainage of underained permiss.

- The Municipality may, by written notice, require drainage to be provided for any undrained premises and also require separate provisions to be made for drainage of sewage and other offensive matters as distinct from rain-water and other unpolluted sub-soil water in accordance with such rules as may be made in this behalf.