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 99] [Entire Act] State of Tripura - Subsection Section 99(3) in Tripura Municipal Act, 1994 (3)If the Municipality grants permission under sub-section (2) it may require the applicant to execute an agreement that he will remove or will not object to removal of the erection or addition at his cost.
