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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tripura - Subsection

Section 7(2) in Tripura Panchayats Act, 1993

(2)It shall be the responsibility of the Pradhan to convene the meeting of the Gram Sabha or the Gram Sanshad as the case may be.Provided that in the absence of Pradhan, the Upa-Pradhan may convene meeting with prior specific approval of Gram Panchayat.]