Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 244] [Entire Act] State of Tripura - Subsection Section 244(1) in Tripura Municipal Act, 1994 (1)The Municipality may require, by written notice, the owner or the occupier of any land or building, within such period as may be specified in the notice, to close, remove, alter, repair,cleans, cesspool, drain, receptacle for sewage, septic tank.
