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 241 in Tripura Municipal Act, 1994 241. Power to deal with infect dog and animals. - Municipality may cause to be destroyed, or confined any dog or other animal which is, or is reasonably suspected to be, suffering from rabies.
