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)(l) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(l)"Executive Committee" means the Executive Committee of the Tripura Tribal Areas Autonomous District Council constituted under Rule 157 of the Tripura Tribal Areas Autonomous District Council (Constitution, Election and Conduct of business) Rules, 1985.