Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 158 in Tripura Municipal Act, 1994 158. Treatment and disposal of sewage. - A Municipality may, for the purpose of receiving, treating, storing, distinfecting, distirbuting, or otherwise disposing of sewage, construct, operate maintain, develop and manage any plant or other device within or outside the Municipality area.
