Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(1)(e) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(e)" Chief Executive Member" means the Chief Executive Member of the District Council and includes any person for the time being performing the duties of the Chief Executive Member;