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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Tripura - Subsection

Section 198(1) in Tripura Municipal Act, 1994

(1)For the purpose of levying a tax on carts and carriages, a and Carriages. Municipality shall make and publish an order that every cart and carriage which is kept or used in the ordinary course of business within a Municipal area shall be registered with the Municipality within such period as may be mentioned in the order :Provided that such order shall not apply to carts or carriages of the Government or the Municipality or any local authority.