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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Tripura - Subsection

Section 166(1) in Tripura Municipal Act, 1994

(1)No person shall encroach upon drainage and sewerage system in the municipal area; Provided that the Municipality may give consent to any such construction only for the purpose of securing access to any aboutting land or building on such conditions as the Municipality may think fit to impose.