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 3] [Section 133] [Entire Act] State of Tripura - Subsection Section 133(3) in Tripura Municipal Act, 1994 (3)An appeal against an order made by the Municipality in this behalf shall lie with the Municipal Appellate Tribunal constituted under this Act.
