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

State of Tripura - Subsection

Section 218(2) in Tripura Municipal Act, 1994

(2)When directions have been issued under sub-section (1), all orders, regulations or decision of the Municipalities regarding levy, collection and appropriation of taxes, duties, tolls and fees, whether issued before or after such directions, shall be made to conform to such directions within such time as may be specified after which the directions of the Governor shall prevail