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 10] [Entire Act] State of Tripura - Subsection Section 10(5) in Tripura Town and Country Planning Act, 1975 (5)Representatives of local bodies shall, subject to the provisions of sub-section (3) of S. 9 be filled by fresh appointment by. the State Government.
