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 21(2)] [Section 21] [Entire Act]

State of Tripura - Subsection

Section 21(2)(d) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(d)Fees for conducting anti-epidemic services and other schemes of social services meant for the improvement of public health and sanitation within the village.