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 90 in Tripura Municipal Act, 1994 90. Power to acquire and hold property. - The Municipality shall, for the purposes of this Act, have power to acquire, by gift, purchase or otherwise, and hold, moveable and immoveable property or any interest therein whether within or outside the limits of the Municipal area.
