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(b) in Tripura Municipal Act, 1994 (b)may, remove without notice any materials or goods or any movable property which has, without its permission been deposited in a public street, a drain, aquaduct or water-course.
