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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(1) in Tripura Municipal Act, 1994

(1)Every Municipality, unless sooner dissolved, shall continue for - five years from the date appointed for its first meeting and no longer and the ties etc. expiration of the said period of five years shall operate as a dissolution of the Municipality.