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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(2) in Tripura Municipal Act, 1994

(2)The Joint Committee shall consist of the following members, namely:-
(i)two nominees of each constituent Municipality or other local authority;
(ii)one nominee of each of the concerned departments of the State Government or of the concerned local authorities ; and
(iii)such expert or experts as the State Government may nominate.