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 182] [Entire Act] State of Tripura - Subsection Section 182(2) in Tripura Municipal Act, 1994 (2)Any person contravening the provisions of sub-section (1 ), and any commodity, animal or articles exposed for sale by person, may be summarily removed from the market by or under the orders of the Municipality.
