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 43] [Entire Act] State of Tripura - Subsection Section 43(3) in Tripura Municipal Act, 1994 (3)Subject to the other provisions of this Act, the Deputy Mayor shall, while acting as, or discharging the functions, of the Mayor under this section have all the powers of the Mayor.
