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 131 in Tripura Municipal Act, 1994 131. Repair works exempted. - The provisions of this Chapter and the rules and the regulations made thereunder relating to erection of building shall not apply to necessary repair not involving any of the works which constitute a material addition or alteration.
