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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Tripura - Subsection

Section 111(2) in Tripura Municipal Act, 1994

(2)Any person, who destroys, pulls down or defaces any such name or number of a public street or puts up a number or sub-number different from that determined by the Municipality shall , on conviction, be punished with a fine which may extend to one thousand rupees.