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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tripura - Subsection

Section 14(1) in Tripura Municipal Act, 1994

(1)The Municipality may, from time to time, appoint a Special Committee consisting of such numbers of the Municipality as it may consider necessary, to perform such specified functions, or conduct such enquiries, or undertake such studies including reports thereon, as may be contained in a resolution in this behlf.