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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Tripura - Subsection

Section 156(4) in Tripura Panchayats Act, 1993

(4)The Executive Committee shall be responsible for co-ordinating the functions between the Standing Committees and the Zilla Parishad and among the different Standing Committees of the Zilla Parishad and for monitoring of activities of the Panchayat Samitis in respect of the schemes , funds or which are allotted by the Zilla Parishad to the Panchayat Samitis for execution of such scheme.