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State of Tripura - Section

Section 12 in Tripura Markets Act, 1979

12. Provision regarding transfer.

- All transfers of any interest of the licences in a market shall be intimated by the transferee within two months of the date of transfer, to the licensing authority and any market the transfer of interest of the licences in which has not been intimated in accordance with the provisions of this section shall be deemed to be a market without a licence.