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 185] [Entire Act] State of Tripura - Subsection Section 185(3) in Tripura Municipal Act, 1994 (3)The Municipality may require the owner or the occupier of any licensed private market to provide approach road for passage or drain or light or to provide such convenience for the use of persons resorting to such markets as it may deem fit.
