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 21(2)] [Section 21] [Entire Act] State of Tripura - Subsection Section 21(2)(a) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994 (a)Fees for the use and for the maintenance of Rest House constructed or transferred to Village Committee.