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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tripura - Subsection

Section 89(2) in Tripura Municipal Act, 1994

(2)The State Government may require the Municipality to observe such financial discipline as the State Government may think fit and proper in doing so, the State Government-may prescribe different sets of rules for observance by different Municipalities.