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[Cites 0, Cited by 0] [Section 278] [Entire Act]

State of Tripura - Subsection

Section 278(1) in Tripura Municipal Act, 1994

(1)As soon as may be after the first day of April in every year and before the date fixed by the State Government every Municipality shall prepare and submit to the State Government a report on the Administration of the Municipality during the preceding year.