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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Tripura - Subsection

Section 130(1) in Tripura Municipal Act, 1994

(1)Any person, duly authorised by Municipality in this behalf may, at any time and without notice, inspect any building or work in respect of which an application with building plan has been submitted, while the work is in progress and shall cause such inspection within two months of the receipt of the notice of completion or credible information regarding such completion.