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(2) in Tripura Municipal Act, 1994 (2)The Vice-Chairperson shall, during the absence of the Chairperson for any reason whatsoever, discharge all the duties and exercise all the powers of the Chairperson unless otherwise expressly directed by the Chairperson.
