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 2] [Entire Act] State of Tripura - Subsection Section 2(18) in Tripura Municipal Act, 1994 (18)"Municipal area" means an area constituted under this Act as Larger Urban Municipal area, or a Smaller Urban Municipal area or transitional Municipal area or a part thereof;
