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 33] [Entire Act] State of Tripura - Subsection Section 33(2) in The Bengal Excise Act, 1909 (2)Such objections must be submitted to the Collector; provided that any Municipality they may, at the option of the objector, be submitted to the Chairman or Administrator of the Municipality.
