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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Tripura - Subsection

Section 227(1) in Tripura Municipal Act, 1994

(1)If any structure is deemed by the Municipality to be in ruinous state and dangerous to the passers-by or to the occupiers of neighbouring structures, the Municipality may by notice require the owner or the occupier to fence off, take down, secure or repair such structure to prevent any danger therefrom within such period as may be specified in the notice.