Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 118] [Entire Act] State of Tripura - Subsection Section 118(3) in Tripura Municipal Act, 1994 (3)While such exemption, as aforesaid, remains in force in any Municipal area or group of Municipal areas, the State Government may make rules consistent with the provisions of this chapter for application to such municipal area.
