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[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Tripura - Subsection

Section 244(2) in Tripura Municipal Act, 1994

(2)On the failure of the owner or the occupier to comply with the notice, the Municipality may cause the work to be done and recover the expenses thereof from the owner or the occupier of the land or the building or from both in such proportions as it may deem reasonable.