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 223] [Entire Act] State of Tripura - Subsection Section 223(2) in Tripura Municipal Act, 1994 (2)Whenever an Urban Development Region of Municipality has been so declared, the Municipality may prepare a master plan for upgradation of the human settlement within such region.
