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] [Entire Act] State of Tripura - Section Section 203 in Tripura Municipal Act, 1994 203. Application fees. - A Municipality may levy and collect fees on such application which may be filed under this Act, as may be determined by the Municipality from time to time and such fees is liable to be paid by the applicant at the time of filing the application.
