Tripura Prevention Of Defacement Of Property (Second Amendment) Act, 2007
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tripura Prevention Of Defacement Of Property (Second Amendment) Act, 2007 005 of 2007 [05 April 2007] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 2 Tripura Prevention Of Defacement Of Property (Second Amendment) Act, 2007 005 of 2007 [05 April 2007] AN ACT to amend The Tripura Prevention of Defacement of Property Act, 1976. Be it enacted by the Tripura Legislative Assembly in the fifty eighth year of the Republic of India as follows ;-- 1. Short Title, Extent And Commencement :- (i) This Act, may be called The Tripura Prevention of Defacement of Property (Second Amendment) Act, 2007. (ii) It shall come into force at once. 2. Amendment Of Section 2 :- In Section 2 of the Tripura Prevention of Defacement of Property Act, 1976, after Clause (a), the following clause shall be inserted namely :- " (aa) Defacement includes impairing or interfering with the appearance or beauty, damaging, disfiguring, spoiling or injuring in any other way whatsoever and the word deface shall be construed accordingly".
Act Metadata
- Title: Tripura Prevention Of Defacement Of Property (Second Amendment) Act, 2007
- Type: S
- Subtype: Assam
- Act ID: 14770
- Digitised on: 13 Aug 2025