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State of Tripura - Section

Section 159 in Tripura Municipal Act, 1994

159. Construction and Maintenance of drainage and sewerage system.

- Subject to the approval of the State Government and the rules made in this behalf, the Municipality either singly or jointly with any other local authority, may, within or without a municipal area,
(a)construct or maintain a system of drainage, sewers, drainage or sewage outfall, sewage treatment plants or devices, drainage and pumping stations ; or
(b)from time to time, alter the size and course of, or otherwise modify or discontinue, close up or remove. the system of drainage, sewers, drainage or sewage outfall, sewage treatment plants or devices, drainage and pumping stations.