Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 167] [Entire Act] State of Tripura - Subsection Section 167(3) in Tripura Panchayats Act, 1993 (3)Every Zilla Parishad shall have the power to spend such sums as it thinks fit for carrying out the purposes of this Act.
