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[Cites 0, Cited by 0] [Section 214(1)] [Section 214] [Entire Act]

State of Tripura - Subsection

Section 214(1)(c) in Tripura Panchayats Act, 1993

(c)any other matter referred to the Finance Commission by the Governor in the interest of sound finance of the Zilla Parishads, the Panchayat Samitis and the Gram Panchayats.