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 209] [Entire Act] State of Tripura - Subsection Section 209(i) in Tripura Municipal Act, 1994 (i)the land and building on the Central or State Government which were not liable to pay any tax before commencement of this Act.
