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[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of Tripura - Subsection

Section 218(1) in Tripura Municipal Act, 1994

(1)The Governor may, from time to time, on the recommendations of the Finance Commission, constituted under Article 243 of the Constitution, or otherwise give directions regarding levy, collection, division assignment, and appropriation of taxes, duties, tolls and fees and the powers of the Municipalities with regard to levy, collection and appropriation of taxes, duties, tolls and fees conferred by this Act shall be subject to such directions.