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[Cites 0, Cited by 0] [Section 225] [Entire Act]

State of Tripura - Subsection

Section 225(1) in Tripura Panchayats Act, 1993

(1)A Panchayat Samiti may subject to the provisions of this Act and the rules made thereunder and with the previous sanction of the Government, by notification published in the Official Gazette, make regulations to carry out the purposes of this Act in so far as these relate to its powers and duties.