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 124] [Entire Act] State of Tripura - Subsection Section 124(2) in Tripura Municipal Act, 1994 (2)The Municipality may require that a building may not be erected or re-erected for more than one occupancy or use or contrary to such mixed uses as the Municipality may from time to time determine.
