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 176] [Entire Act] State of Tripura - Subsection Section 176(2) in Tripura Municipal Act, 1994 (2)The Municipality may require any person having control over any such place to pay to the Municipality fees at such rates as the Municipality may, from time to time, determine.
