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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Tripura - Subsection

Section 112(1) in Tripura Panchayats Act, 1993

(1)A Panchayat Samiti shall have the power to acquire, hold and dispose of property and to enter into contracts :Provided that in all cases of acquisition or disposal of immovable property, the Panchayat Samiti shall obtain the previous approval of the State Government.