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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Tripura - Subsection

Section 149(2) in Tripura Municipal Act, 1994

(2)If no cause is shown to the satisfaction of the State Government within the period specified in the order under-sub-section (1), the State Government may by order, direct that the water-works with all plants, fittings and appurtenances thereof shall be made over to such agency or statutory body as the State Government may fix, and for such period, and on such terms and conditions, as the State Government may determine.