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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(1)(y) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(y)["Sub-Divisional Magistrate" [Substituted by Amendment Act 2005.] includes an Additional Sub-Divisional Magistrate designated or appointed as such by the State Government;]