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 210] [Entire Act] State of Tripura - Subsection Section 210(2) in Tripura Municipal Act, 1994 (2)When a Municipality is satisfied that circumstances of a particular case has created excessive hardship to a person with regard to property tax, it may reduce the amount of such tax to such extent and such manner as may by prescribed.
