Section 279(2)(c) in Tripura Municipal Act, 1994

[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Tripura - Subsection

Section 279(2)(c) in Tripura Municipal Act, 1994

(c)all contracts made or liabilities incurred by a Municipality or local authority as constituted or deemed to have been passed, taken, made, sanctioned, granted or issued subsisting against such Municipality or local authority, shall, at the commencement of this Act, pass on to the Mur1icipality as constituted under this Act; and

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State of Tripura - Subsection

Section 279(2)(c) in Tripura Municipal Act, 1994