Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(1)(v) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(v)"Principal Officer" means the Principal Officer of Village Committees, District Council and includes an Additional Principal Officer of Village Committees, Joint Principal Officer of Village Committees and Deputy Principal Officer of Village Committees;