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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Tripura - Subsection

Section 40(1) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(1)The Executive Committee of the District Council may make rules providing for any matters which under any of the provisions of this Act, as to be or may be prescribed or which may be considered necessary or expedient in order to give effect to the purpose of this Act.