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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Tripura - Subsection

Section 193(2) in Tripura Municipal Act, 1994

(2)For the purpose of imposing a composite property tax, the amount under different components should be specifically mentioned. For imposing a tax which is related to service, as mentioned above, the Municipality shall ensure that such service has been rendered to the tax payers or any person under him is enjoying the benefit of the said municipal services.