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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Tripura - Subsection

Section 86(3) in Tripura Municipal Act, 1994

(3)Whenever any sum is to be paid for the purposes not covered by the budget grant, the matter shall forthwith be brought before the Chairperson of Municipality who shall take such action under the provisions of this Act as may appear to it to be feasible and expedient for covering the amount of such payments.