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] [Entire Act] State of Tripura - Section Section 36 in Tripura Municipal Act, 1994 36. Members of Chairperson-in-Council. - The members of the Chairperson-in-Council shall exercise such powers and perform such functions as may be assigned to them from time to time by the Chairperson.
