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 184] [Entire Act] State of Tripura - Subsection Section 184(2) in Tripura Municipal Act, 1994 (2)A copy of the table of stallage, rent and fee, if any chargeable in any Municipal market or Municipal slaughter house, shall be affixed in some conspicuous place in the market or the slaughter house, as the case may be.
