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 86] [Entire Act] State of Tripura - Subsection Section 86(2) in Tripura Municipal Act, 1994 (2)No payment of any sum shall normally be made out of the Municipal Fund unless such expenditure is covered by a current budget grant and as sufficient balance of such budget grant is available for this purpose.
