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State of Tripura - Section

Section 6 in Tripura Municipal Act, 1994

6. Constitution of municipal area.

- On expiry of one month from the date of publication of the notification in the Official Gazette and after consideration of all or any of the objections which may be submitted, the State Government may, by notification, constitute such area notified under Section 3 or a part of it as larger urban Municipal area, or as the case may be, a smaller urban Municipal area or trasitional Municiapal area.