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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Tripura - Subsection

Section 122(4) in Tripura Municipal Act, 1994

(4)No person shall in any area specified in the declaration published under sub-section (3) use any premises for any purpose specified in the declaration, and the Municipality have the power to stop the use of any premises by such means as it considers necessary.