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(e) in Tripura Markets Act, 1979 (e)"local body" means the authority set up under the United Provinces Panchayat Raj Act, 1947 or the Bengal Municipal Act, 1932 as extended of Tripura or any other relevant Acts ;
