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 94] [Entire Act] State of Tripura - Subsection Section 94(b) in Tripura Municipal Act, 1994 (b)the Municipality may, for valuable consideration let out, give in lease, or sell or otherwise transfer, any immoveable property belonging to the Municipality for carrying out the purposes of this Act :
