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State of Tripura - Section

Section 84 in Tripura Municipal Act, 1994

84. Functions of Municipality.

- It shall be the duty of every Municipality to perform the functions and implement the scheme envisaged by this Act including the matters listed in Schedule II and those assigned by the State Government. For different provisions of this Part Municipality shall mean person or authority to whom powers and functions have been allocated or delegated by general or special order of Executive body.