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 140] [Entire Act] State of Tripura - Subsection Section 140(2) in Tripura Municipal Act, 1994 (2)The water for domestic and non-domestic uses of such standard as may be determined by the Municipality may be charged for at such scale of tax as may be detern1ined by the Municipality.
