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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Tripura - Subsection

Section 273(1) in Tripura Municipal Act, 1994

(1)With a view to implement the decision of the Municipality in certain matters where application of force is necessary, a Municipality may, with the approval of the State Government induct some police personnel from State Police Organisations on deputation basis in the Municipal service in accordance with such procedure and on such terms and condition as may prescribed.