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 101] [Entire Act] State of Tripura - Subsection Section 101(2) in Tripura Municipal Act, 1994 (2)If such owner fails to show satisfactory cause the Municipality may require the owner by another notice to be served on him to pull down the building or part thereof, within the period specified in the notice.
