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State of Tripura - Section

Section 92 in Tripura Panchayats Act, 1993

92. Assignment of Functions.

(1)The Government may assign to a Panchayat Samiti functions in relation to any matters to which the executive authority of the Government extends or functions which have been assigned to the State Government by the Central Government.
(2)The Government may, by notification, withdraw or modify the functions assigned under this Section.