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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Tripura - Subsection

Section 152(d) in Tripura Municipal Act, 1994

(d)for any other purpose connected with the health, cleanliness or comfort of the inhabitants, and may, by like order, prohibit the bathing or the washing of animals or clothes or other things at any public place not set apart for such purposes or prohibit any other act by which water in any public place may be rendered foul or unfit for use, or provide for alternative facilities and conveniences to regulate the use of any tank, well, sp1ing or water course to promote public safety, health and welfare.