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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Tripura - Subsection

Section 150(1)(f) in Tripura Municipal Act, 1994

(f)[ if it is found that any pump has been installed unauthorisedly to such drinking water from the supply line.] [Inserted by The Tripura Municipal (Amendmenl) Act, 2000. w.e.f 6-10-2000.]