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 261] [Entire Act] State of Tripura - Subsection Section 261(5) in Tripura Municipal Act, 1994 (5)The Chairperson of every District Planning Committee shall forward the development plan, as recommended by such committee, to the Government of the State.
