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 21] [Entire Act] State of Tripura - Subsection Section 21(2) in Tripura Municipal Act, 1994 (2)On the reconstitution of the Municipality the authority or person appointed under claused (b) of sub-section (l) shall cease to function.
