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 81] [Entire Act] State of Tripura - Subsection Section 81(2) in Tripura Municipal Act, 1994 (2)It shall be obligatory on the part of the Municipality to furnish such papers, reports, documents, information data and statistics as may be called for by the Government from time to time for the purpose.
