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 113] [Entire Act] State of Tripura - Subsection Section 113(2) in Tripura Municipal Act, 1994 (2)If a private street has been in existence for and used by the people of the locality as a thoroughfare, the Municipality may, notwithstanding anything contained in this section declare such street to be a public street.
