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] [Section 39] [Entire Act] State of Tripura - Subsection Section 39(5) in Tripura Municipal Act, 1994 (5)The Mayor-in-Council shall be collectively responsible to the Municipality, that is to say the Municipal Corporation.
