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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Tripura - Subsection

Section 175(1) in Tripura Municipal Act, 1994

(1)The Municipality may, for the purpose of receiving storing, treating processing and disposing solid wastes or converting such solid wastes into compost or other matter, construct, acqqire, operate, maintain, develop and manage any work within or outside the Municipal area and run it on a commercial basis.