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 6] [Section 2] [Entire Act] State of Tripura - Subsection Section 2(a) in Tripura Markets Act, 1979 (a)"District Magistrate" means the District Magistrate of any revenue district and any officer appointed by the Government to exercise and perform all or any of the powers and functions of a District Magistrate under this Act ;
