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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Tripura - Subsection

Section 172(1) in Tripura Municipal Act, 1994

(1)Every Municipality shall take measures for securing--
(a)daily surff e-cleansing of all streets within a Municipal area and removal of sweeping therefrom :
(b)removal of the contents of all receptacles and depots and of the accumulations at all places provided to the Municipality; and
(c)removal of special and hazardous wastes and other so lid wastes from premises.