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 224] [Entire Act] State of Tripura - Subsection Section 224(2) in Tripura Municipal Act, 1994 (2)Whenever Urban Development Committee is constituted, it shall be incumbent upon the Municipality to consult it in all matters of preparation of master plan and in all items of implementation.
