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 126] [Entire Act] State of Tripura - Subsection Section 126(e) in Tripura Municipal Act, 1994 (e)that a licence or permission has not been obtained for use of the building for non-residential purposes as required under this Act.
