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[Cites 0, Cited by 0] [Section 261(4)] [Section 261] [Entire Act]

State of Tripura - Subsection

Section 261(4)(a) in Tripura Municipal Act, 1994

(a)have regard to-
(i)matters of common interest between the Panchayats and the Municipalities including the special planning, sharing of water and other physical and natural resource, the integrated development of infrastructural and environmental conservation;
(ii)the extent and type of variable resources whether financial or otherwise ;