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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Tripura - Subsection

Section 4A(42) in Tripura Panchayats Act, 1993

(42)[ "Sub-Divisional Officer" means a Sub-Divisional Officer of the Revenue Sub-Division and includes any Officer appointed by the State Government to exercise and perform all or any of the powers and functions of Sub-Division Officer under this Act] [Substituted by the Tripura Panchayats (Second Amendment) Act, 1998,w.e.f. 15.10.1998.];