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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Tripura - Subsection

Section 227(2) in Tripura Municipal Act, 1994

(2)If immediate action is necessary, the Municipality shall, before giving such notice or before the period specified in the notice expires, fence off, take down, secure or repair such structure or fence off a part of any street or take such temporary measures as it may think fit to prevent danger, and the cost of doing so shall be recoverable from the owner or the occupier as an arrear of tax under this Act.