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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Tripura - Subsection

Section 69(2) in Tripura Panchayats Act, 1993

(2)When a Garm is included in a Block under clause(b) of sub-section (3) of Section 67, the Panchayat Samiti for that Block shall, as from the date of the notification referred to in that sub-section, have jurisdiction over such Gram and, unless the State Government otherwise directs, all rules, orders, directions and notifications in that Block shall apply to the Gram so included.