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 32] [Entire Act] State of Tripura - Subsection Section 32(4) in Tripura Municipal Act, 1994 (4)The Chairperson may transact any business or make any order authorised by any law for the time being in force. Provided that the Chairperson shall not act in opposition to or in contravention of any decision of the Municipal Council.
