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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tripura - Subsection

Section 41(1) in Tripura Municipal Act, 1994

(1)The Mayor-in-Council may authorise the Mayor in writing to take action in anticipation of its approval, sanction, consent or concurrence, as may be required under any law, subject to such conditions, if any, as may be specified by the Mayor-in-Council.