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 257] [Entire Act] State of Tripura - Subsection Section 257(1) in Tripura Municipal Act, 1994 (1)No person shall, without the written permission of the Municipality use any place of worship for disposal or exhumation of dead in any manner whatsoever.
