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 120] [Entire Act] State of Tripura - Subsection Section 120(2) in Tripura Municipal Act, 1994 (2)If, in any case,such permission is given necessary alterations have to be made to the satisfaction of the Municipality before change of such use.
