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 78] [Entire Act] State of Tripura - Subsection Section 78(1) in Tripura Municipal Act, 1994 (1)The power to create or to abolish any post or class of post of officers and employees in Municipality shall vest in the State Government.
