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 137] [Entire Act] State of Tripura - Subsection Section 137(2) in Tripura Municipal Act, 1994 (2)If such owner or occupier makes default in carrying out an order made in this behalf, the Municipality may itself carry out the works and recover the cost thereof from the owner or the occupier of the building as the case may be,
