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 22] [Entire Act] State of Tripura - Subsection Section 22(2) in Tripura Buildings (Lease and Rent Control) Act, 1975 (2)the costs of, and incident to, all proceedings before the High Court or District Judge under sub-section (1) shall be in its or his discretion.
