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(ii) in Tripura Public Demand Recovery Act, 2000 (ii)arrear of rent payable to a court of ward or a revenue authority in relation to property of a private individual when such property is under the charge of such court or authority;
