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] [Entire Act] State of Tripura - Section Section 276 in Tripura Municipal Act, 1994 276. Disputes. - If any dispute arises on any matter between a Municipality and any other Municipality or local authority, such disputes shall be referred to the State Government whose decision thereon shall be final.
