Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tripura - Subsection

Section 27(1) in Tripura Panchayats Act, 1993

(1)Every Gram Panchayat shall hold a meeting at least once in a month in the office of the Gram Panchayat and such meeting shall be held on such date and at such hour as the Gram Panchayat may fix at the immediately preceding meeting :Provided that the first meeting of a newly constituted Gram Panchayat shall be held on such date and at such hour and at such place within the local limits of the Gram concerned as the prescribed authority may fix.