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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(1)(a) in Tripura Municipal Act, 1994

(a)has shown its incompetence to perform, or has persistently made default in the performance of the duties imposed on it by or under this Act or any other law ; or