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[Cites 0, Cited by 0] [Section 196(2)] [Section 196] [Entire Act]

State of Tripura - Subsection

Section 196(2)(a) in Tripura Panchayats Act, 1993

(a)inspect, or cause to be inspected , any immovable property used or occupied by the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad or any work in progress under the direction of the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad ;