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State of Tripura - Section

Section 239 in Tripura Municipal Act, 1994

239. Premises not to be used fro keeping animals birds etc. without license.

- No person shall use , or permit to be used , any land or premises for to be used keeping any class of cattle or bird as a Municipality may notify for any for keeping animals, purpose whatsoever without, or otherwise than in conformity with the terms birds etc. of a licence granted by the Municipality on payment of such fees as may be without determined by the Municipality.