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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Tripura - Subsection

Section 242(3) in Tripura Municipal Act, 1994

(3)If such owner or occupier does not show cause to the satisfaction of the Municipality or if the nuisance is not abated, the nuisance shall, be stopped by the seizure and auction of the animal or the bird found in the premises after cancellation of the licence therefor.