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 75] [Entire Act] State of Tripura - Subsection Section 75(3) in Tripura Municipal Act, 1994 (3)The officers and employees of a Municipality shall be appointed by the Mayor or, as the case may be, the Chairperson, in such manner, on such terms and conditions including their conduct, discipline and control, as may be prescribed.
