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 278] [Entire Act] State of Tripura - Subsection Section 278(2) in Tripura Municipal Act, 1994 (2)Every such report together with a Memorandum of the action taken thereon shall be laid as soon as may be after it is submitted, before the State Legislature.
