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 232(2)] [Section 232] [Entire Act] State of Tripura - Subsection Section 232(2)(a) in Tripura Municipal Act, 1994 (a)by notice require the owner or o~her person who has done such work to fill up or demolish such work in such manner as the Municipality may direct; or