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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Tripura - Subsection

Section 101(1)(d) in Tripura Panchayats Act, 1993

(d)for the transaction of business connected with this Act or for the purpose of making any order authorised thereby, exercise such powers, perform such functions and discharge such duties as may be exercised, performed or discharged by the Panchayat Samiti under this Act or the rules made thereunder :