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 130] [Entire Act] State of Tripura - Subsection Section 130(4) in Tripura Municipal Act, 1994 (4)If the owner appears and shows cause under sub-section (2) the Municipality shall, after hearing him, either--(a)cancel the notice issued under that sub-section, or(b)confirm the same, subject to such modifications if any, as it may think fit.
