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 170] [Entire Act] State of Tripura - Subsection Section 170(4) in Tripura Panchayats Act, 1993 (4)Where any rate, toll or fee has been remitted under this Section, any sum on account of rate, toll or fee,as remitted, shall be refunded to him by the Zilla Parishad.
