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 210] [Entire Act] State of Tripura - Subsection Section 210(3) in Tripura Municipal Act, 1994 (3)Where any building has remained vacant for 90 or more consecutive days the Municipality may, upon an application in writing from the owner remit or refund a portion of the property tax due for the period of vacancy.
