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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(4) in Tripura Municipal Act, 1994

(4)A Municipality constituted upon the dissolution of a Municipality before the expiration of its duration shall continue only for the remainder of the period for which dissolved Municipality would have continued under clause (l) had it not been so dissolved.