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State of Tripura - Section

Section 191 in Tripura Municipal Act, 1994

191. Commercial projects by municipality.

- The Municipality may, with the prior information to the State Government, undertake formulation execution and running of any commercial project including market development schemes in industrial estates, or upon depots for trading in essential commodities, or maintain bus or truck terminals together with commercial complexes, or run tourist lodges or centres along with commercial activities, or carry on any other projects on commercial basis.