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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(16) in Tripura Municipal Act, 1994

(16)"House-gully" means a passage or strip of land constructed, set apart or utilised for the purpose of affording access to a privy, urinal, cesspool or other receptacle for filthy or polluted matter to Municipal employees or to persons employed in the cleansing thereof or in the removal of such matter therefrom ;