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 237] [Entire Act] State of Tripura - Subsection Section 237(1) in Tripura Municipal Act, 1994 (1)A Municipality may, from time to time, give necessary directions, for proper preservation of the source of drinking water and barring its use in a particular manner which is likely to defile such water.
