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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Tripura - Subsection

Section 129(1) in Tripura Municipal Act, 1994

(1)No roof, veranda, pandal or wall of a building or shed or fence shall be constructed or reconstructed of cloth, grass, leaves, mat or other inflamable materials except with the written permission of the Municipality which shall not be valid for more than three months.