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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Tripura - Subsection

Section 119(1)(a) in Tripura Municipal Act, 1994

(a)that in any street or portion thereof specified in such notice, the elevation and construction of the frontage of all building or any classes of building erected or re-erected after such notice shall in respect of their architectural features, be such as the Municipality may consider suitable to the locality ; or