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 181] [Entire Act] State of Tripura - Subsection Section 181(2) in Tripura Municipal Act, 1994 (2)Any Municipal slaughter houses or Municipal stockyard may be situated within or, with the sanction of the State Government outside the municipal area.
