Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 38 in Tripura Municipal Act, 1994 38. Municipal Corporation shall be the legislative body. - A Municipal Corporation shall be the legislative body of the Municipality in larger Urban Municipal area and all legislative action shall be expressed to be made by the Corporation.
