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 222] [Entire Act] State of Tripura - Subsection Section 222(2) in Tripura Municipal Act, 1994 (2)In addition to the service of notice on the owner of the building under sub-section (1), the Municipality may serve a copy of the notice on any other person having an interest in the building, whether as a lessee or mortgagee or otherwise.
