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 40A] [Entire Act] State of Tripura - Subsection Section 40A(42) in Tripura Municipal Act, 1994 (42)"Sewage" means night soil and other contents of privies, urinals cesspools or drains, and includes trade effluents and discharges from manufactories of all kinds;
