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 116] [Entire Act] State of Tripura - Subsection Section 116(4) in Tripura Panchayats Act, 1993 (4)Where any tax, rate, toll or fee has been remitted under this Section, any sum realised from any person on account of tax, rate, toll or fee as remitted ,shall be refunded to him by the Panchayat Samiti.
