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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Tripura - Subsection

Section 59(2)(b) in Tripura Panchayats Act, 1993

(b)lands and buildings belonging to a local authority and used or intended to be used exclusively for a public purpose and not used or intended to be used for purposes of profit ;