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

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

State of Tripura - Subsection

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

(c)if any pipe, tap, works or fitting connected with the supply of water to the premises be found, on examination by any officer of the Municipality duly authorised in this behalf, to be out of repairs to such an extent as may cause so serious a waste or contamination of water that in the opinion of the Municipality immediate prevention is necessary ; or

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State of Tripura - Subsection

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