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 27] [Entire Act] State of Tripura - Subsection Section 27(3) in Tripura Municipal Act, 1994 (3)The Vice-Chairperson shall, at any time, perform such other duties or exercise such other powers as may be delegated to him under the provisions of this Act.
