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 107] [Entire Act] State of Tripura - Subsection Section 107(a) in Tripura Municipal Act, 1994 (a)may, without notice remove, alter or otherwise deal with any un-authorised construction in, over, above or upon any public street, sewer, drain, water-course or ghat ;
