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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(2) in Tripura Markets Act, 1979

(2)Such local body as is entrusted with the management under this section shall be a licences of the market for all purposes :Provided that the net profits which accrue after taking into account all expenditure connected with the running of the market and bringing improvements therein shall be held in trust by the local body and transferred to the original licences after the cessation of the management of the market by the local body.