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 39] [Entire Act] State of Tripura - Subsection Section 39(3) in Tripura Municipal Act, 1994 (3)All executive powers of a Municipality of a Larger Urban Municipal, area that is to say, the Municipal Corporation, shall vest in the Mayor-in-Council.
