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State of Tripura - Section

Section 107 in Tripura Municipal Act, 1994

107. Power to remove encroachment.

- A Municipality
(a)may, without notice remove, alter or otherwise deal with any un-authorised construction in, over, above or upon any public street, sewer, drain, water-course or ghat ;
(b)may, remove without notice any materials or goods or any movable property which has, without its permission been deposited in a public street, a drain, aquaduct or water-course.