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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(2) in Tripura Panchayats Act, 1993

(2)If any differnece of opinion arises between the constituent Gram Panchayats under this Section it shall be referred to the concerned Panchayat Samiti or Samitis and their decision thereon shall be binding on each of the constituent Gram Panchayats.