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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Tripura - Subsection

Section 142(2) in Tripura Municipal Act, 1994

(2)Whenever the State Government has approved any water work outside the limits of Municipal area, the Municipality may exercise all the powers for construction, maintenance and repair throughout the line where such work is situated or through which it is to run, as if such work is situated in the Municipal area.