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 59] [Entire Act] State of Tripura - Subsection Section 59(3) in Tripura Panchayats Act, 1993 (3)The State Government may, by notification, exempt either wholly or in part any other class of properties or classes of properties specified in the notification form the taxes or duties leviable under this Section.
