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] [Section 171] [Entire Act] State of Tripura - Subsection Section 171(b) in Tripura Municipal Act, 1994 (b)to cause all rubbish and offensive matters to be collected from their respective premises and to be deposited, at such time as may be specified in public receptacles, depots or places provided by the Municipality.
