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 187] [Entire Act] State of Tripura - Subsection Section 187(2) in Tripura Municipal Act, 1994 (2)Any person contravening the provisions of sub-section (1) and any commodity or article or animal or bird exposed for sale by such person may be simmarily removed by or under the order of the Municipality.
