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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Tripura - Subsection

Section 154(4) in Tripura Panchayats Act, 1993

(4)The President shall be paid out of the Zilla Parishad fund such sitting fees, and shall be entitled to leave of absence for such period or periods, and on such term and conditions, as the State Government may, by order direct or may, by rules, made in this behalf, prescribe.