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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Tripura - Subsection

Section 40(4) in Tripura Municipal Act, 1994

(4)The Mayor shall preside over meetings of the Mayor-in-Council and corporation and the matters to be discussed in Mayor-in-Council shall be prepared under the direction of the Mayor and shall be circulated to the members of the Mayor-in-Council in such manner as the Mayor may determine.