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] [Section 40] [Entire Act] State of Tripura - Subsection Section 40(1) in Tripura Municipal Act, 1994 (1)The Mayor of a Municipal Corporation shall be the executive head of the Municipality and the Municipal administration of the Larger Urban Municipal area shall be under his control.
