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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tripura - Subsection

Section 17(3) in Tripura Municipal Act, 1994

(3)The proceedings of every Standing Committee shall in the form of a report be presented to the Chairperson by the President or by any member of the Committee authorised by it and shall be subject to confirmation, modification or rejection by the Municipality.