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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(1)(d) in Tripura Panchayats Act, 1993

(d)A report prepared under Section 30 and such report shall be deemed to be modified to the extent of the recommendations and suggestions, if any, of the Gram Sabha ; and