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State of Tripura - Section

Section 80 in Tripura Municipal Act, 1994

80. Technical Assistance.

(1)A Municipality may avail of the services of Engineers of the Public Works Department, Power, Minor Irrigation and Flood Control of the State Government to assist in all !matters in which such services are considered necessary.
(2)For implementation of any scheme undertaken by or assigned to Municipality the State Government may give necessary direction to the Municipality which may include utilisation of Engineers of the State Government for technical assistance.