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 105] [Entire Act] State of Tripura - Subsection Section 105(2) in Tripura Panchayats Act, 1993 (2)An appeal shall lie to the District Magistrate against an order of punishment awarded by the Panchayat Samiti under sub-section (3) or (4) of Section 104 within one month from the date that order.
