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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(3) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(3)Subject to such Rules and conditions as may be prescribed, the Village Committee Secretary shall Act in all matters under the control of the Chairman through whom they shall be responsible to the Village Committee.