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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Tripura - Subsection

Section 94(c) in Tripura Municipal Act, 1994

(c)Save as otherwise provided in this Act, a Municipality shall not transfer any immoveable property vested in, but shall cause the same to be maintained, controlled and regulated in accordance with the provisions of this Act and the rules and regulations made thereunder :