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 20] [Entire Act] State of Tripura - Subsection Section 20(3) in Tripura Municipal Act, 1994 (3)Every order made under sub-section (l) shall be laid before the State Legislature as soon as it may be after it is made.
