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 2] [Entire Act] State of Tripura - Subsection Section 2(32) in Tripura Municipal Act, 1994 (32)"Private street" means any street, road, lane, gully, passage or square which is not a public street as defined in this section, and include any passage securing access to three or more premises belonging to the same or different owners;
