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[Cites 0, Cited by 0] [Section 225] [Entire Act]

State of Tripura - Subsection

Section 225(2) in Tripura Municipal Act, 1994

(2)The Municipality may, by a written notice, require the owner or the occupier of any land or building situated within an Urban Development Region to submit such particulars relating to Land or building, and such other information, as the Municipality may deem necessary.