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 150] [Entire Act] State of Tripura - Subsection Section 150(2) in Tripura Municipal Act, 1994 (2)The expenses of cutting off the connection or of turning of the water and of restoring the same, as determined by the Municipality in any case referred to in sub-section (1) shall be paid by the owner or the occupier of the premises.
