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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tripura - Subsection

Section 39(2) in Tripura Municipal Act, 1994

(2)The Deputy Mayor and other members of the Mayor-in-Council shall be nominated by the Mayor from against the elected members of the Municipal Corporation as soon as possible after he enters upon his office and shall assume office after taking such oath of secrecy as may be prescribed.