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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Tripura - Subsection

Section 110(4) in Tripura Panchayats Act, 1993

(4)The Executive Committee shall be responsible for co-ordinating the functions between a Standing Committee and the Panchayat Samiti and among the different Standing Committees of the Panchayat Samiti and for monitoring activities of the Gram Panchayats in respect of the schemes, for which funds are alloted by the Panchayat Samiti to the Gram Panchayats for execution of such Schemes.