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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Tripura - Subsection

Section 140(3) in Tripura Municipal Act, 1994

(3)The Municipality for the purpose of measuring or recording the quantity of water consumed may provide for devices of attachment of meter in the premises or adopt a system of calculation by the size or number of ferrules through which the supply is made or any other method of measurement of recording in such manner and in accordance with such procedure as may be prescribed.