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 94] [Entire Act] State of Tripura - Subsection Section 94(a) in Tripura Municipal Act, 1994 (a)the Municipality may, in its discretion, dispose of, by sale, lease or otherwise, any moveable property belonging to the Municipality:
