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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

State of Tripura - Subsection

Section 113(1)(a) in Tripura Panchayats Act, 1993

(a)contributions and grants, if any made by the Central or the State Government, including such part of the land revenue collected in the State as may be determined by the State Government ;