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 24] [Entire Act] State of Tripura - Subsection Section 24(4) in Tripura Municipal Act, 1994 (4)The Chairperson may transact any business or make any order authorised by any Jaw for the time being in force :Provided that the Chairperson shall not act in opposition to or in contravention of any deci sion of the Nagar Panchayat,
