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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Tripura - Subsection

Section 96(1) in Tripura Municipal Act, 1994

(1)All Public streets, parking or transportation terminals, squares, parks and gardens vested in the Municipality shall be under the control of the Municipality who shall cause the same to be maintained improved, altered, closed, controlled and regulated to ensure public safety, convenience and movement of traffic and pedestrians in accordance with the provisions of this Act and the rules and regulations thereunder,