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 200] [Entire Act] State of Tripura - Subsection Section 200(2) in Tripura Municipal Act, 1994 (2)A Municipality may grant a lease of toll-bar for such period and in such manner as may be determined in the regulation on payment of a lumsum annual toll collected by the lessee.
