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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Tripura - Subsection

Section 154(f) in Tripura Municipal Act, 1994

(f)the size and nature of the stand-posts or pumps to be erected by a Municipality and of the ferrules and all pipes, stand pipes, stops-cocks, taps, hydrants and other fittings, whether within or outside any premises, that may be necessary for the regulation of the supply and use of water.