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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Tripura - Subsection

Section 137(1) in Tripura Municipal Act, 1994

(1)The Municipality may, for sufficient reasons, by an order require the owner or the occupier of any building abutting on public or private street to keep the external parts of the building, including the roof thereof, in proper repair with time plaster or other materials or properly painted to the satisfaction of Municipality.