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[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Tripura - Subsection

Section 279(2)(a) in Tripura Municipal Act, 1994

(a)every budget passed, loan taken, assessment made, building plan sanctioned, licence or permission or sanction granted or any other action taken or deemed to have been taken under the said Ordinance, shall be deemed to have been passed, taken, made, sanctioned, granted or issued under this Act.