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 49] [Entire Act] State of Tripura - Subsection Section 49(2) in Tripura Municipal Act, 1994 (2)The general election in a municipal area to constitute the Municipality shall be held before expiration of the term of office of the existing body on such date as the State Government may fix for the purpose.
