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 40] [Entire Act] State of Tripura - Subsection Section 40(3) in Tripura Municipal Act, 1994 (3)The Mayor shall, for convenient transaction of the business of the Corporation allocate among the members of the Mayor-in-Council such business and in such manner as he thinks fit.
