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 237] [Entire Act] State of Tripura - Subsection Section 237(2) in Tripura Municipal Act, 1994 (2)Any person disobeying such direction shall, on conviction, be sentenced to imprisonment which may extend to two years or fine which may extend to two thousand rupees or both.
