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 118] [Entire Act] State of Tripura - Subsection Section 118(2) in Tripura Municipal Act, 1994 (2)The State Government may by notification exempt a Municipal area or a group of Municipal areas from the operation of all or and of the provisions of this chapter or of the rules make under section.
