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 209] [Entire Act] State of Tripura - Subsection Section 209(iii) in Tripura Municipal Act, 1994 (iii)Lands or buildings or portions thereof exclusively used for the purpose of public work-ship, public burial burning ghat or any other place used for the disposal of the dead and duly registered.
