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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Tripura - Subsection

Section 60(1)(ii) in Tripura Panchayats Act, 1993

(ii)a fee for providing sanitary arrangements at such places of worship or pilgrimage, fairs and melas within its jurisdiction as may be specified by the State Government by notification published in the manner prescribed ;