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State of Tripura - Section

Section 278 in Tripura Municipal Act, 1994

278. Annual Administration Report.

(1)As soon as may be after the first day of April in every year and before the date fixed by the State Government every Municipality shall prepare and submit to the State Government a report on the Administration of the Municipality during the preceding year.
(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.