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[Cites 0, Cited by 2] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(1) in Tripura Markets Act, 1979

(1)Where the licensing authority is of the opinion that the closure of a market, as a consequence of termination or suspension of the licence, may be detrimental to and cause great inconvenience to the members of the public, it may entrust the management of such market for such period as it may deem fit to a local body :Provided that the management shall not be so entrusted for a period exceeding three years.