Section 150(1)(b) in Tripura Municipal Act, 1994

[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Tripura - Subsection

Section 150(1)(b) in Tripura Municipal Act, 1994

(b)if, after receipt of a written notice from the Municipality requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water or permit the same to be used in contravention of the provisions of this Act or the rule or the regulations made thereunder ; or

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State of Tripura - Subsection

Section 150(1)(b) in Tripura Municipal Act, 1994