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 173 in Tripura Municipal Act, 1994 173. Solid waste to be municipal property. - All matters deposited in receptacles, depots and places provided by the Municipality and all solid wastes collected shall be the Municipal property.
