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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Tripura - Subsection

Section 85(1) in Tripura Municipal Act, 1994

(1)There shall be constituted for each Municipality a fund to be called Municipal Fund to be held by the Municipality in trust for the purpose of this Act and all moneys realised under this Act and all moneys otherwise received by the Municipality shall be credited thereto.