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 2] [Entire Act] State of Tripura - Subsection Section 2(29) in Tripura Municipal Act, 1994 (29)"Premises" means any land or building or part of a building or any hut or part of a hut, and includes the garden, ground and out-houses, if any appertaining thereto ;
