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] [Entire Act] State of Tripura - Section Section 204 in Tripura Municipal Act, 1994 204. Fees for specific services. - A Municipality may levy and collect fees for any specific services rendered by the Municipality at the request of any person. The rate of such fees shall be such as may be determined by the municipality from time to time.
