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 140] [Entire Act] State of Tripura - Subsection Section 140(1) in Tripura Municipal Act, 1994 (1)Every Municipality shall either itself or through any agency (including a Government Department) try to supply water for the use of the inhabitants.
