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(1) in Tripura Municipal Act, 1994 (1)A Municipality may avail of the services of Engineers of the Public Works Department, Power, Minor Irrigation and Flood Control of the State Government to assist in all !matters in which such services are considered necessary.
