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State of Tripura - Section

Section 124 in Tripura Municipal Act, 1994

124. Municipality to be informed about use or occupancy of a building.

(1)Every person making an application to erect or re-erect a building shall specify the purpose for which such building is intended to be used.
(2)The Municipality may require that a building may not be erected or re-erected for more than one occupancy or use or contrary to such mixed uses as the Municipality may from time to time determine.