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State of Tripura - Section

Section 81 in Tripura Municipal Act, 1994

81. Training and Research.

(1)The State Government may require the Municipality to participate in such training and research programmes as may be organised by the Government from time to time in aid of Municipal functionaries and personnel.
(2)It shall be obligatory on the part of the Municipality to furnish such papers, reports, documents, information data and statistics as may be called for by the Government from time to time for the purpose.