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 80] [Entire Act] State of Tripura - Subsection Section 80(2) in Tripura Municipal Act, 1994 (2)For implementation of any scheme undertaken by or assigned to Municipality the State Government may give necessary direction to the Municipality which may include utilisation of Engineers of the State Government for technical assistance.
