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 10] [Entire Act] State of Tripura - Subsection Section 10(4) in Tripura Municipal Act, 1994 (4)Every Municipality shall be a body corporate with the perpetual succession and a common seal, and may, by the name of the Municipality of the respective area by reference to which the Municipality is known, sue and be sued.
