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 4A] [Entire Act] State of Tripura - Subsection Section 4A(28) in Tripura Panchayats Act, 1993 (28)"Public property" and "Public Land" means any public building, park or garden or other place to which for the time being the public have or are permitted to have access whether on payment or otherwise ;
