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 1] [Entire Act] State of Tripura - Section Section 68 in Tripura Municipal Act, 1994 68. Bar to jurisdiction of Courts. - Save as provided in this Chapter, no Courts shall entertain any application in any form whatsoever for adjudication of any matter relating to election to a Municipality.
