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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Tripura - Subsection

Section 101(2)(a) in Tripura Panchayats Act, 1993

(a)exercise such of the powers, perform such of the functions and discharge such of the duties of the Chairman as the Chairman may, from time to time, subject to rules made in this behalf by the State Government, delegate to him by order in writing :