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[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Tripura - Subsection

Section 279(2)(d) in Tripura Municipal Act, 1994

(d)all officers or other employees appointed or deemed to have been appointed under the said Ordinance and continuing in office immediately before the commencement of this Act shall be deemed to have been appointed under this Act.