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State of Tripura - Section

Section 74 in Tripura Municipal Act, 1994

74. Remuneration and allowances.

- The members of a Municipality including the members of Mayor-in-Council, Chairperson-in-Council, Chairperson-in-Nagar Committee may receive such remuneration or allowances as may be prescribed :Provided that different rates may be prescribed for different Municipalities and for different classes of functionaries in each Municipality.