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] [Entire Act] State of Tripura - Section Section 187 in Tripura Panchayats Act, 1993 187. Fee for applications and appeals. - Every application under Section 184 or Section 185 and every appeal under Section 186 shall be accompanied by the prescribed fee which shall, in no case, be refunded.
