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 98] [Entire Act] State of Tripura - Subsection Section 98(3) in Tripura Municipal Act, 1994 (3)The Municipality shall consider all objections received within such period as it may fix in this behalf, and may then make an order prescribing a building-line or a street alignment or both.
