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 73] [Entire Act] State of Tripura - Subsection Section 73(2) in Tripura Municipal Act, 1994 (2)The Mayor or, as the case may be, the Chairperson shall, upon a requisition in writing by not less than one-third of the member, convene a meeting of the respective body.
