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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Tripura - Subsection

Section 182(1) in Tripura Municipal Act, 1994

(1)No person shall, without the general or special permission in writing of the Municipality, sell or expose for the sale any commodity or article or animal or bird in any Municipal market or utilise any space within the Municipal market for any other purpose.