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State of Tripura - Section

Section 48 in Tripura Municipal Act, 1994

48. Municipal Accounts Committee of the Municipal Corporation.

(1)A Municipal Corporation shall, at its first meeting in each year or as soon as may be at any meeting subsequent thereto, constitute a Municipal Accounts Committee.
(2)The composition, powers, functions and the procedure of transacting business of Municipal Accounts Committee shall be such as may be prescribed.