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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Tripura - Subsection

Section 132(2) in Tripura Panchayats Act, 1993

(2)Every member of the Zilla Parishad, other than Sabhadhipat and Sahakari Sabhadhipati, shall be entitled to receive such sitting fee as may be prescribed :Provided that the members nominated and ex-officio members shall not be entitled to receive any such sitting fee.