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] [Entire Act] State of Tripura - Section Section 202 in Tripura Municipal Act, 1994 202. Construction fees. - A Municipality may levy and collect a fee for construction or reconstruction of a building and such fee is payable by the petitioner at the time of sanction of the building plan.
