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 155 in Tripura Municipal Act, 1994 155. Power to make Regulations. - The Municipality may with the approval of the State Government make Power to make regulations, not inconsistent with the provisions of this Act and the rules made thereunder for carrying out the purpose of this chapter.
