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(1) in Tripura Municipal Act, 1994 (1)No place, other than a Municipal market, shall be used as a market unless such place has been licensed as a market by the Municipality under the provisions of this Chapter on such terms and conditions as the Municipality may determine.
