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 255] [Entire Act] State of Tripura - Subsection Section 255(2) in Tripura Municipal Act, 1994 (2)Every such place vested in the Municipality or a board appointed by the State Government shall be registered in such manner as may be prescribed.
