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 172] [Entire Act] State of Tripura - Subsection Section 172(2) in Tripura Municipal Act, 1994 (2)The Municipality shall make adequate provision for preventing receptacles, depots, places, vehicles and vessels referred to in this chapter from becoming sources of nuisance.
