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[Cites 0, Cited by 0] [Section 259] [Entire Act]

State of Tripura - Subsection

Section 259(1) in Tripura Municipal Act, 1994

(1)Whenever any animal in charge of any person dies, he shall, within twenty-four hours, either-
(a)convey the carcass to a place provided or appointed under this Act for the final disposal of carcasses of dead animals, or
(b)give notice of the death to the Municipality whereupon he shall cause the carcass to be disposed of.