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 106] [Entire Act] State of Tripura - Subsection Section 106(1) in Tripura Municipal Act, 1994 (1)No person shall put up any platform, verandah, balcony, sunshade, weather frame or the project over any public street without the written permission of the Municipality.
