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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Tripura - Subsection

Section 97(3) in Tripura Municipal Act, 1994

(3)The Municipality may require such person to furnish to the Municipality maps, drawings and statements which shall enable it to compile and maintain precise records of the placement of the underground utilities within or without the limits of the Municipal area.