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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Tripura - Subsection

Section 156(2) in Tripura Municipal Act, 1994

(2)The Municipality may, with the approval of the State Government, make over the trunk-sewers, sewage treatment plants, pumping stations and other materials and things appurtenant, thereto to any agency belonging to the Government or a statutory body, and it shall be lawful for such agency to exercise control over all such items for their maintenance and developmenl.