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 122] [Entire Act] State of Tripura - Subsection Section 122(1) in Tripura Municipal Act, 1994 (1)The Municipality may give public notice of its intention to declare that in any area specified in the notice, no person shall use any premises for any purposes specified in the notice and for reasons stated therein.
