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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Tripura - Subsection

Section 86(1) in Tripura Municipal Act, 1994

(1)All moneys credited to the Municipal Fund from time to time shall be applied for payment of all sums, charges and costs necessary for carrying out the purposes of this Act and the rules and regulations made thereunder or for payment of all sums payable out of the Municipal Fund under any other law for the time being in force.