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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Tripura - Subsection

Section 231(3) in Tripura Municipal Act, 1994

(3)Where the Municipality is of the opinion that the means of agrees from any buildings or tent are insufficient to allow safe exit in the event of fire, it may by notice, require the owner or the occupier of the building to take such measures as it may direct.