273A. [ [Inserted by The Tripura Municipal (Amendment) Act, 2000 w.e.f: 6.10.2000.]
(1)The State Government shall constitute a Municipal Appellate Tribunal to hear appeals against orders of the Municipal Auth01ities as provided in the Act.](2)The composition of such Tribunal, its powers and functions including the procedure to be followed by it shall be such as may be prescribed.]
