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 36] [Entire Act] State of Tripura - Subsection Section 36(3) in Tripura Town and Country Planning Act, 1975 (3)If an appeal is filed under the last foregoing sub-section, the provisions of Cl. (a) of sub-section (3), sub-section (4) and (5) of S. 34 shall apply mutatis mutandis.
