Section 222(5)(a) in Tripura Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 222(5)] [Section 222] [Entire Act]

State of Tripura - Subsection

Section 222(5)(a) in Tripura Panchayats Act, 1993

(a)have regard to

(i)the matters of common interest between the Zilla Parishad, the Panchayat Samitis, the Gram Panchayat, Notified Area authorities and Municipal anthorities and other local authorities in the District including special planning, sharing of water and other physical and natural resources integrated development of infrastructure and environmental conservation ; and

(ii)the extent and type of available resources, whether financial or otherwise ; and

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State of Tripura - Subsection

Section 222(5)(a) in Tripura Panchayats Act, 1993