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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Tripura - Subsection

Section 87(9) in Tripura Panchayats Act, 1993

(9)The proceedings of every meeting shall be recorded in the minutes book immediately after the deliberations of the meeting and shall after being road over by the presiding authority of the meeting be signed by him. The action taken on the decisions of the Panchayat Samiti shall be reported at the next meeting of the Panchayat Samiti. The minutes book shall always be kept in the office of the Panchayat Samiti. The minutes book shall not be taken outside the Panchayat Samiti office under any circumstances. The Executive Officer shall be the custodian of the minutes book.