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 41] [Entire Act] State of Tripura - Subsection Section 41(2) in Tripura Municipal Act, 1994 (2)Whenever the Mayor takes any action under Sub-section (1), he shall inform the Mayor-in-Council of such action forthwith.
