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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Tripura - Subsection

Section 197(2) in Tripura Municipal Act, 1994

(2)Every person who displays any advertisement on any land, building wall, frame, harding, post, kiosk or other structures for use of which licence has been obtained, shall, for every advertisement, pay such tax in such manner as may be determined by the Municipality by making regulations.